Section 76A in Tamil Nadu District Municipalities Act, 1920
76A. [ Power of [State Government] [This section was inserted by section 3 of the Tamil Nadu District Municipalities (Third Amendment) Act, 1933 (Tamil Nadu Act XII of 1933)] to appoint health officer, engineer or electrical engineer.
- Notwithstanding anything contained in this Act-(a)the [State Government] [The words 'Provincial Government' were substituted for the words 'Local Government' by the Adaptation Order of 1937 and the word 'State' was substituted for 'Provincial' by the Adaptation Order of 1950.] may, by notification, take power to appoint the health officer, [the municipal engineer, the municipal electrical engineer or the assistant municipal electrical engineer] [These words were substituted by section 5(i) of the Tamil Nadu District Municipalities (Amendment) Act, 1945 (Tamil Nadu Act XXIII of 1945), re-enacted permanently by section 2 of, and the First Schedule to the Tamil Nadu Re-enacting and Repealing (No. I) Act, 1948 (Tamil Nadu Act VII of 1948)for the words 'the municipal engineer or the municipal electrical engineer' as substituted for the words 'or the municipal engineer' by section 2(vi) of the Madras District Municipalities and Local Board (Amendment) Act, 1938 (Madras Act XVIII of 1938).] in the case of any municipality or class of municipalities;(b)the [State Government] [The words 'Provincial Government' were substituted for the words 'Local Government' by the Adaptation Order of 1937 and the word 'State' was substituted for 'Provincial' by the Adaptation Order of 1950.] may recover from the municipal council concerned the whole or such proportion of the salary and allowances paid to any such health officer, [engineer, electrical engineer or assistant electrical engineer] [These words were substituted by section 5(ii) of the Adaptation Order of 1950.] and such contribution towards his leave allowances, pension and provident fund as the [State Government] [The words 'Provincial Government' were substituted for the words 'Local Government' by the Adaptation Order of 1937 and the word 'State' was substituted for 'Provincial' by the Adaptation Order of 1950.] may, by general or special order, determine;(c)the [State Government] [The words 'Provincial Government' were substituted for the words 'Local Government' by the Adaptation Order of 1937 and the word 'State' was substituted for 'Provincial' by the Adaptation Order of 1950.] may, at any time, withdraw any such health officer, [engineer, electrical engineer, or assistant electrical engineer] [These words were substituted by section 5(ii) of the Adaptation Order of 1950.] and appoint another in his place; and(d)the State Government shall have power to regulate the methods of recruitment, conditions of service, pay and allowances and discipline and conduct of the health officers, .[engineers, electrical engineers and assistant electrical engineers] [These words were substituted by section 5(iii) of the Tamil Nadu District Municipalities (Amendment) Act, 1945 (Tamil Nadu Act XXIII of 1945), re-enacted permanently by section 2 of and the First Schedule to the Tamil Nadu Re-enacting and Repealing (No. I) Act, 1948 (Tamil Nadu Act VII of 1948) for the words 'engineers and electrical engineers' as substituted for the words 'and engineers' by section 2(viii) of the Tamil Nadu District Municipalities and Local Board (Amendment) Act, 1938 (Tamil Nadu Act XVIII of 1938)] appointed under clause (a).]
