(1)Subject to the provisions of Section 41 and need for ensuring maximum possible economy in municipal administration, the Municipality shall have the following posts of Officers namely-(a)in the case of Municipal Corporation,-(i)the Municipal Commissioner, an Officer of Indian Administrative Service or Bihar Administrative Service,(ii)the Controller of Municipal Finances and Accounts, a senior Audit Officer/Accounts Officer from Accountant General Office or senior member of Bihar Finance Service,(iii)the Municipal Internal Auditor,(iv)the Chief Municipal Engineer,(v)the Municipal Architect and Town Planner,(vi)the Chief Municipal Health Officer,(vii)the Municipal Law Officer,(viii)the Municipal Secretary,(ix)three Additional Municipal Commissioners, preferably in the rank of A.D.M. but not below the rank of S.D.M. of Bihar Administrative Service, and(x)Such number of Joint Municipal Commissioners or Deputy Municipal Commissioners or Deputy Chief Municipal Engineers as the Empowered Standing Committee may, from time to time, determine, and(b)in the case of a Municipal Council or Nagar Panchayat,-(i)the Municipal Executive Officer,(ii)the Municipal Finance Officer,(iii)the Municipal Engineer,(iv)the Municipal Health Officer,(v)the Municipal Secretary, and(vi)such other officers as may be designated by the State Government in this behalf:Provided that the State Government may reduce the number of posts of the officers as aforesaid:Provided further that the State Government may re-designate any of the posts of the officers as aforesaid.
