(3)The appointment of all other officers and employees [, not included in sub-section (1)] [Inserted by section 15 of the West Bengal Act 16 of 2002, w.e.f. 2.9.2002.] shall be made by the Municipality [with the prior approval of the State Government] [Inserted by section 3 of the West Bengal Municipal (Amendment) Act, 2003 (West Bengal Act 13 of2003), w.e.f. 1.10.2003.] [and the order of such appointment shall be issued under the signature of the Executive Officer.] [Inserted by Act No. 11 of 2017, dated 31.3.2017.][***] [[Proviso which were added by the West Bengal Act XLV of 1994, w.e.f. 10 10.1994, omitted by section 15 of the West Bengal Act 16 of 2002, w.e.f. 2.9.2002, the former Proviso read as follows :'Provided that the State Government may determine the category and the scale of pay of a post to which no appointment shall be made by the Municipality without the prior sanction of the State Government even though the creation of such post is within the limit of one per cent of the total number of sanctioned posts of officers and other employees in existence in the year immediately preceding.'.]]
