Section 16 in The Chandernagore Municipal Corporation Act, 1990
16. Officers of the Corporation.
(1)The Corporation shall have the following officers, namely:-(a)the Chief Executive Officer,(b)the Chief Engineer,(c)the Health Officer,(d)the Finance Officer,(e)the Assessor,(f)the Collector of Taxes, and(g)the Secretary.(2)The Chief Executive Officer and the Finance Officer shall be appointed-(a)by the State Government in consultation with the Mayor-in-Council, by notification, from amongst persons who are or have been in the service of the Government, or(b)if so directed by the State Government, by Mayor-in-Council in consultation with the State Public Service Commission:Provided that the appointment of such officers shall be on such terms and conditions and for such period, not exceeding five years in the first instance, as the State Government may determine:Provided further that the State Government may. in consultation with the Mayor-in-Council, extend the period from time to time, so, however, that the total period of extension does not exceed five years.(3)The other officers referred to in sub-section (1) shall be appointed by the Mayor-in-Council in consultation with the State Public Service Commission.(4)The method of, and the qualifications required for, recruitment, and the terms and conditions of service including discipline, control and conduct, of the officers appointed by the Mayor-in-Council shall be such as may be prescribed.(5)Notwithstanding anything contained in the foregoing provisions of this section, the State Government may, at any time in the case of any officer appointed under sub-section (2) as the Chief Executive Officer or the Finance Officer, terminate his appointment as such :Provided that if, in the case of any such officer, the Mayor-in-Council so decides, the State Government shall terminate the appointment of such officer.
