Section 49(1) in The City of Nagpur Corporation Act, 1948
(1)Subject to confirmation by the State Government, the Corporation may at any time and from time to time, appoint a person to be the [Deputy Municipal Commissioner] [These words were substituted for the words 'Deputy Chief Executive Officer' by Bombay 79 of 1958, Section 3, Schedule.] if it shall appear to it expedient so to do. Every person so appointed shall receive such salary and allowances as may be fixed by the Corporation and shall be subject to the same liabilities, restrictions and conditions to which the [Commissioner] [This word was substituted for the words 'Chief Executive Officer' by Bombay 79 of 1958, Section 3, Schedule.] is subject.
