Section 36(1) in Arunachal Pradesh Municipal Act, 2007
(1)Subject to the provisions of section-41, and having regard to the need for ensuring maximum possible economy in Municipal administration, the Municipality may, besides appointing a Municipal Executive Officer in the case of a Municipal Council or a Nagar Panchayat, appoint officers to deal with all or any of the functions relating to finance, engineering, health, secretariat, law and internal audit, as the Empowered Standing Committee may, from time to time, determine.Note. - In order to ensure minimum financial involvement in recruiting Municipal Officer initially, the under mentioned officers / officials shall be entrusted / deputed with the functions as under namely: -(i)[ The Deputy Commissioner, Capital Complex shall function as Chief Municipal Executive Officer of Municipal in Capital Region and in Districts the Deputy Commissioner or his representative of respective towns where Municipalities is constituted shall be the Executive Officer of that Municipality;] [Substituted by Arunachal Pradesh Act No. 15 of 2010, dated 28.10.2010.](ii)The relevant technical manpower such as Architects, Civil engineers and Town planners and non-technical manpower from the Department of Urban development & Housing and Town Planning shall be posted to the Municipalities on deputation basis, till the Municipalities generates enough resources to create and sustain its own establishment and manpower.
