Section 109 in The Coimbatore City Municipal Corporation Act, 1981
109. Time within which vacancy in certain posts must be filled up.
(1)If a vacancy occurs in any post included in class II or any new post in the said class is created, the council shall within three months appoint any qualified and suitable person to hold such post.(2)If the Government refuse to confirm the appointment so made, the council shall appoint some other qualified and suitable person within forty-five days from the receipt of the order refusing confirmation.(3)In default of any appointment being made in accordance with sub-section (1) or sub-section (2), as the case may be, the Government may appoint a person who in their opinion is qualified and suitable to hold the post and such person shall be deemed to have been appointed by the council.(4)Pending an appointment under sub-section (1) or sub-section (2), the council may appoint a person to hold the post temporarily and assign him such salary as it may think fit.
