Section 76A(d) in Tamil Nadu District Municipalities Act, 1920
(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).]
