Section 45 in The City of Nagpur Corporation Act, 1948
45. Appointment of [Commissioner]. - [(1)(a) The Commissioner shall from time to time be appointed by the State Government.
(b)The Commissioner shall in the first instance hold office for such period not exceeding three years as the State Government may fix and his appointment may be renewed from time to time for a period not exceeding three years at a time].(2)[Notwithstanding] the provisions of clause (b) of sub-section (1), the Commissioner shall be forthwith removed from office if at a meeting of the Corporation not less than three-fourths of the total number of Councillors constituting the Corporation for the time being shall vote in favour of a proposition in this behalf; and he may be removed by the State Government at any time if it appears to the State Government that he is incapable of performing the duties of his office or has been guilty of any misconduct or neglect which renders his removal expedient :Provided that, when the [Commissioner] is a member of a Civil Service of or holds a lien on any civil post under the [Government], he shall be [liable to be recalled to the service of the State] by the State Government at any time in the exigencies of public service of which the State Government shall be the sole judge.[46. Powers of Commissioner. - The Commissioner shall be the principal executive officer of the Corporation and all other officers arid servants of the Corporation shall be subordinate to him. He shall have the right to speak at, and otherwise take part in, any meeting of the Corporation or any Committee thereof, but shall not be entitled to vote or to move any proposition.]
