Section 55(1)(a) in Jharkhand Municipal Act, 2011

[Cites 0, Cited by 0] [Section 55(1)] [Section 55] [Entire Act]

State of Jharkhand - Subsection

Section 55(1)(a) in Jharkhand Municipal Act, 2011

(a)in the case of Municipal Corporation, -

(i)Municipal Commissioner, an officer of Indian Administrative Service or Jharkhand Administrative Service,

(ii)Chief Finance Officer / Chief Accounts Officer from the office of Accountant General or senior officer of Finance or Accounts department of Government

(iii)Municipal Internal Auditor,

(iv)Chief Municipal Engineer,

(v)Chief Town Planner and Municipal Architect,

(vi)Chief Municipal Health Officer,

(vii)Chief Environmental Engineer (for solid waste management),

(viii)Chief Information and Technology Officer,

(ix)Municipal Law Officer,

(x)Municipal Secretary,

(xi)such number of Additional Municipal Commissioners,

(xii)such number of Deputy/Assistant Municipal Commissioners; and

(xiii)such other officers as prescribed by the Government;

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State of Jharkhand - Subsection

Section 55(1)(a) in Jharkhand Municipal Act, 2011