Section 137 in Greater Hyderabad Municipal Corporation Act, 1955
137. Numbers, designations, grades, etc., of Municipal Officers and servants.
(1)Subject to the provisions of sub-section (5) the Standing Committee may from time to time determine the number, designation, grades, fees and allowances of officers and servants to be immediately subordinate to the Municipal Examiner of Accounts and the Municipal Secretary.(2)The Commissioner shall from time to time prepare and bring before the Standing Committee statements setting forth the number, designations, grades, fees and allowances of the officers and servants who should in his opinion be maintained and the amount and nature of the grades, fees and allowances which he proposes should be paid to each.(3)The Standing Committee shall subject to the provisions of sub-section (5) sanction such statements either as it stands or subject to such modifications as it deems expedient.(4)In discharging the functions vested in them by subsections (1), (2) and (3) the Standing Committee and the Commissioner shall determine the grades, fees and allowances in conformity with the arrangements prevailing and the schedule of rates in vogue in the establishment of the Government.(5)[ no new posts, whether permanent or temporary, shall be created,-(i)[without the sanction of the Standing Committee and the Government] in respect of the posts upto and inclusive of an upper division clerk or any equivalent post carrying the same or similar scale of pay;(ii)[without the sanction of the Corporation and the Government] [Substituted by Act No.3 of 1994.] in respect of the posts upto and inclusive of a Superintendent or any equivalent post carrying the same or similar scale of pay;(iii)without the sanction of the Government in respect of all other posts;](6)[ [***] [Omitted by Act No.2 of 1981.]
