Section 45(7) in The Maharashtra Municipal Corporations Act, 1949
(7)Pending the settlement of an appointment under sub-section (1) or subsection (5), the Corporation may appoint a person to fill the vacancy temporarily and may direct that the person so appointed shall receive such monthly salary and allowances not exceeding the maximum fixed under sub-section (3) for the time being as it thinks fit:Provided that no such appointment shall extend beyond or be made after a lapse of six months from the date on which the vacancy occurs.[45A. Appointment of Municipal Chief Auditor. - On and from the 10th March, 2011, being the date of commencement of section 5 of the Maharashtra Municipal Corporations (Amendment) Act, 2011, the State Government, shall appoint, on deputation, a suitable officer, not below the rank of the Deputy Director from the Maharashtra Finance and Accounts Services to be the Municipal Chief Auditor on such terms and conditions, as may be prescribed:Provided that, nothing in this section shall affect the appointment and terms and conditions of service of the Municipal Chief Auditor holding office as such on the 10th March 2011 being the date of commencement of section 5 of the Maharashtra Municipal Corporations (Amendment) Act, 2011.][45B. Power of State Government to notify post to be filled in by deputation. - (1) Notwithstanding anything contained in any other provisions of this Act or in any other law for the time being in force, it shall be lawful for the State Government to notify in the Official Gazette, any post or any class of posts under any Corporation, for being filled in, by deputation of a suitable officer from the cadre of the State Government, specified by the State Government, for this purpose:Provided that, every such notification shall be laid before each House of the State Legislature, after it is issued.
