Section 104 in Greater Hyderabad Municipal Corporation Act, 1955
104. Appointment of Commissioner.
(1)Subject to the provisions of sub-section (3), the Commissioner shall from time to time be appointed by the Government.(2)The Commissioner shall be a whole time officer of the Corporation and shall not undertake any work unconnected with his office unless the Government in consultation with the Corporation sanctions the undertaking thereof by him.(3)The Commissioner appointed under sub-section (1) shall be liable to be removed from his office as such by the Government, if-(a)at a meeting of the Corporation not less than two-thirds of the total number of [Member] [['Throughout the ActFor Substituted
