56. Municipal establishment and schedule of posts.
(1)The posts of officers and other employees of the municipality, other than those referred to in sub-section (1) of section 55 shall constitute the municipal establishment.(2)The posts of officers and other employees referred under sub-section(1) shall be classified into various categories by the State Government as prescribed.(3)The State Government, on the recommendation of the Council, shall sanction the posts of officers and other employees of the municipality.(4)The municipality shall prepare, and maintain, a schedule of posts of officers and other employees constituting the establishment of the municipality, to be called Establishment Schedule, and such Establishment Schedule shall include the designation, and the number of posts under each category.(5)The Municipal Commissioner or Executive Officer shall place before the Standing Committee every year for its consideration the Establishment Schedule along with the proposals for such changes therein as he may consider necessary.(6)The Standing Committee shall, after consideration of the Establishment Schedule along with the proposals, if any, for changes, if any, place the same along with its recommendations, before the Council for approval prior to the presentation of the budget estimates to the Council.(7)On approval by the Council the Establishment Schedule shall be submitted to the State Government for sanction of the posts.(8)The Standing Committee may , in case of exigency of service, sanction any post not included in the Establishment Schedule for a period not exceeding six months.(9)The recruitment to the posts of officers and other employees of the municipality shall be made through the Public Service Commission or Staff Selection Committee as the case may be. (10). The officers and other employees of the municipality shall be provided with periodic training.(11)Notwithstanding anything contained in the Act, the Standing Committee may decide to engage on contract basis, officers and other employees of the municipality against such posts of officers and other employees referred to in sub-section (1).(12)Notwithstanding anything contained in the Act and subject to such rules prescribed therefor, the State Government shall have power to transfer an officer or employee of a municipality to any other municipality.
