86. Appointment of assessor and power of Chief Commissioner to direct the appointment of assessor.
(1)The Board at a-meeting for the purpose of general valuation may, with the approval of the Chief Commissioner, appoint an assessor who is neither an employee nor a Commissioner of the Board on such pay and with such establishment as it may determine.(2)Notwithstanding anything contained in section 85, if at any time it appears to the Chief Commissioner that the valuation in any municipality is sufficient, excessive or inequitable, the Chief Commissioner may, by an order in writing, require the Board to revise the valuation or to show cause against revision within a specified time, and if the Board fails to comply with the order or in the opinion of the Chief Commissioner the cause shown is inadequate or the revised valuation also is insufficient, excessive or inequitable, the Chief Commissioner may by an order in writing require the Board to appoint with the approval of the Chief Commissioner an assessor for the municipality within a time and for a period to be specified in the order. The order shall fix the pay of the assessor and the cost of his establishment and the pay and cost shall be paid monthly by the Board.
