Section 90 in Chennai City Municipal Corporation Act, 1919
90. Establishment schedule.
(1)The commissioner shall lay before the [standing committee on taxation and finance] [Substituted for 'central committee', by Tamil Nadu Act 22 of 1971.] a schedule setting forth the designations and grades of the officers [other than Class I-A Officers] [Inserted by Tamil Nadu Act 15 of 1965.] and servants who should in his opinion constitute the corporation establishment, and embodying his proposals with regard to the salaries, fees and allowances payable to them:Provided that nothing contained in the schedule or proposals aforesaid shall be inconsistent with the rules or by-laws referred to in sub-section (1) of section 86.(2)The [standing committee on taxation and finance] [Inserted by Tamil Nadu Act 15 of 1965.] may either approve or amend such schedule as it thinks fit and shall lay it before the council with its remarks, if any.(3)The council shall sanction such schedule with or without modifications as it thinks fit.(4)The commissioner may, from time to lime, lay before the [standing committee on taxation and finance] [Substituted for 'central committee', by Tamil Nadu Act 22 of 1971.] for its remarks, if any, his proposals to amend the schedule sanctioned by the council under sub-section (3). The proposals of the commissioner together with the remarks of the [standing committee on taxation and finance] [Substituted for 'central committee', by Tamil Nadu Act 22 of 1971.] thereon shall be placed before the council. The council may either approve, reject or modify the amendments aforesaid.(5)No new office in Class I-B and no new office in any other class, the maximum monthly salary of which exceeds three hundred rupees shall be created without the sanction of the State Government.
