Section 105 in The Madurai City Municipal Corporation Act, 1971
105. Emergency powers of Commissioner.
- Notwithstanding anything contained in this Act, the Commissioner may, in case of emergency, appoint temporarily such officers and servants as may, in his opinion, be required for the purposes of this Act and the employment of whom for any particular work has not been prohibited by any resolution of the council, and every appointment made shall be reported by the Commissioner to the appointments committee at its next meeting.
