Section 12C in Tamil Nadu District Municipalities Act, 1920
12C. [ Commissioner. [This section was substituted for section 12C (which was inserted by section by ibid (by section 2 of the Tamil Nadu District Municipalities (Second Amendment)Act 1955 (Tamil Nadu Act XXXI of 1955)]
(1)A Commissioner shall be appointed by the State Government in the case of each municipality included in Schedule IX and in the case of any other municipality notified by the State Government in this behalf. Every notification issued under this sub-section shall specify the reasons therefor.(2)The Commissioner shall be a whole-time officer of the municipality and shall not undertake any work unconnected with his office without the sanction of the municipal council and the State Government.(3)The State Government may recover from the municipal council concerned the whole of the salary and allowances paid to any Commissioner appointed under sub-section (1), and such contribution towards his leave allowances, pension and provident fund as the State Government may, by general or special order, determine.(4)The State Government shall have power to regulate the methods of recruitment, conditions of service, pay and allowances and discipline and conduct of the Commissioners appointed under sub-section (1).]Functions of the Several Authorities[The Chairman and the Executive Authority] [Section 13, 13A and 13B and the heading thereto were substituted for the original section 13 and the heading thereto by section 7 of the Madras District Municipalities (Amendment) Act, 1933 (Madras Act XV of 1933)]
