Section 70 in Tamil Nadu District Municipalities Act, 1920
70. [ Establishment of municipal council. [This section was substituted for the original section by section 52 of the Tamil Nadu District Municipalities (Amendment) Act, 1930 (Tamil Nadu Act X of 1930)]
(1)The sanction of the council shall be obtained for all the proposals for fixing or altering the number, designations and grades of its officers and servants and the salaries, fees and allowances payable to them.(2)Such proposals shall be taken into consideration by the council only at the instance of the [executive authority] and the council may sanction them with or without modifications:Provided that no proposal adversely affecting any municipal officer or servant, who has been in the permanent service of the municipality for more than five years and is drawing a salary of not less than fifty rupees per mensem, shall be considered except at a special meeting convened for the purpose and no such proposal shall be given effect to, unless assented to by at least one-half of the members then on the council.(3)[ Notwithstanding anything contained in sub-sections (1) and (2), the [State Government] [This sub-section was added by section 3 of the Madras District Municipalities (Second Amendment) Act, 1934 (Madras Act IV of 1935).] shall have power to fix or alter the number, designations and grades of, and the salaries, fees and allowances payable to, the officers and servants of any municipal council or any class of such officers and servants; and it shall not be open to the municipal council to vary the number, designations, grades, salaries, fees or allowances as so fixed or altered, except with the previous sanction of the [State Government] [The words 'Provincial Government' were substituted for the words 'Local Government' by the Adaptation Order of 1937 and the word 'State' was substituted for 'Provincial' by the Adaptation Order of 1950.]].]
