Section 75A(1) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(1)If the State Government considers it necessary or expedient for the purpose of bringing about a more efficient service of officers of Councils with uniform terms and conditions of service to carry out the functions and duties by or under this Act, the State Government may, notwithstanding anything contained in this Act, by notification in the Official Gazette, -](a)constitute in respect of all Councils, or any class of municipal areas, a municipal service or services (to be called by such designations as may be specified in the notification) of,-(i)[Chief Officers and Additional Chief Officers] [These words were substituted for the words 'Chief Officers' by Maharashtra 15 of 2012, Section 11 (w.e.f. 4-8-2012).] of such Councils, and(ii)all or any of the other officers, specified in sub-section (2) of section 75 whose minimum salary (exclusive of allowances) is not less than Rs. 225 per month;(b)direct from time to time that each such municipal service shall consist of such classes, cadres and posts (including grades of posts) and the initial strength of officers in each such classes or cadres shall be such, as may be specified in the notification, and(c)further direct that the officers included in any such classes or cadres shall belong to such service of the State Government as may be specified in the notification.
