Section 347(2) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(2)Any person who immediately before the appointed day was holding the post of, -(a)the Chief Officer of any borough municipality under section 33 of the Bombay Municipal Boroughs Act, 1925 (Bombay XVIII of 1925);(b)the Chief Officer of any city municipality under sub section (1) of section 182 of the Bombay District Municipal Act, 1901 (Bombay III of 1901);(c)the Secretary of any district municipality or of a city municipality not falling under clause (b) under the Bombay District Municipal Act, 1901; (Bombay III of 1901); or(d)the Secretary of any municipal committee under section 25 of the Central Provisions and Berar Municipalities Act, 1922 (C.P. and Berar II of 1922)shall, with effect from the appointed day, and subject to the provisions of subsection (1), be deemed to be appointed the Chief Officer of the successor Council under Section 75 of this Act:[Provided that, if immediately before the appointed day, in any existing Council no such posts aforesaid exist or if no person holds any such post, the powers conferred and the duties and functions imposed and entrusted, to a Chief Officer by or under this Act shall, with effect from the appointed day until the successor Council appoints the Chief Officer under the said Section 75, be exercised, performed and discharged by such officer of the Council or Government as the Collector may designate in this behalf.] [This proviso was added by Maharashtra 14 of 1996, Section 10]
