Section 7 in Chennai City Municipal Corporation Act, 1919
7. [Commissioner and other officers.] [Substituted by section 2(1) of the Tamil Nadu Act 26 of 1992.]
- [(1) There shall be a commissioner who shall be appointed by the State Government.] [Substituted by section 2(2) of Act 26 of 1992.](2)The State Government may appoint such other officers to assist the commissioner as may be necessary.(3)[ The commissioner and other officers appointed by the Stale Government] [Substituted for 'the Commissioner, the Assistant Commissioners and the personal assistant to the Commissioner' by section 2(3) of Act 26 of 1992.] shall be whole-time officers of the corporation and shall not undertake any work unconnected with their offices without the sanction of the council and the State Government.(4)The State Government may recover from the corporation the whole of the salary and allowances paid to [the commissioner and other officers appointed by them] [Substituted for 'the Commissioner, the Assistant Commissioners and the personal assistant to the Commissioner appointed under sub-section (2)' by section 2(4) of Act 26 of 1992.] and such contribution towards their leave allowances, pension and provident fund as the State Government may, by general or special order, determine.(5)Subject to the provisions of section 8, the State Government shall have power to regulate the methods of recruitment, conditions of service, pay and allowances and discipline and conduct of the [Commissioner and other officers appointed by them] [Substituted by section 2(1) of the Tamil Nadu Act 26 of 1992.].Several Authorities Commissioner
