- Subject to the other provisions of this Act, the appointing authority in respect of the posts of officers and other employees constituting the establishment of the Municipality shall be,-(a)in the case of category, 'A' posts, the Chief Municipal Officer,(b)in the case of category 'B' posts,-(i)an Additional Municipal Commissioner or a Joint Municipal Commissioner, in the case of a Municipal Corporation, or(ii)the Municipal Executive Officer, in the case of a Municipal Council or a Nagar Panchayat, and(c)in the case of category 'C' posts and category 'D' posts, such officer or officers of the Municipality as the Chief Municipal Officer may, with the prior approval of the Empowered Standing Committee, designate in this behalf.
