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State of Tamilnadu - Section

Section 106 in The Coimbatore City Municipal Corporation Act, 1981

106. Corporation establishment.

(1)In addition to the officers appointed under sub-section (2) of section 11, the corporation establishment shall consist of the following classes of officers, namely:-
Class I ... All heads of departments in the corporationother than officers appointed under sub-section (2) of section11.
Class II ... All officers appointed to assist Class Iofficers.
Class III ... All other (not being persons holding posts in aservice classified by the Government as a basic service)appointed to serve under the corporation.
Class IV ... All persons holding posts in a serviceclassified by the Government as a basic service.
(2)
(a)Every appointment to any post included in Class I shall be made by the Government.
(b)Every appointment to any post included in Class II shall be made by the council and shall be subject to confirmation by the Government.
(c)Every appointment to any post included in Class III or Class IV shall be made by the appointments committee consisting of the Mayor, the Commissioner and one member elected by the council, which shall be established for the corporation.