Section 72 in Tamil Nadu District Municipalities Act, 1920
72. Filling up of the appointment of health officer, engineer or electrical engineer.
(1)On the occurrence of a vacancy in, or after the creation of, an office of health officer, [engineer, electrical engineer, or assistant electrical engineer] [These words were substituted for section 3 of the Tamil Nadu District Municipalities and Local Boards (Amendment) Act, 1938 (Tamil Nadu Act XVIII of 1938) for the words 'engineer or electrical engineer' as substituted for the words 'or engineer' by section 2(iv) of the Tamil Nadu District Municipalities and Local Boards (Amendment) Act, 1938 (Tamil Nadu Act XVIII of 1938).], an appointment shall be made thereto by the council subject to the approval 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] within four months from the date on which the vacancy occurred or the office was created or, in the event of any appointment so made by the council not being confirmed by 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] within thirty days of the date of the receipt by the council of the orders 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].(2)In default of an appointment being made by the council as aforesaid, 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] may appoint a person to hold the office, and such appointment shall, for all purposes, be deemed to have been made by the municipal council.(3)Pending the settlement of an appointment under sub-section (1) or (2) the municipal council may appoint a person to hold the office temporarily and may direct that the person so appointed shall receive such salary not exceeding the sanctioned salary of the post as it shall think fit.(4)[ No such officer shall be removed from office except with the consent of the [State Government] [This sub-section was added by section 54 of the Tamil Nadu District Municipalities (Amendment) Act, 1930 (Tamil Nadu Act X of 1930)]. Such consent shall be given if the removal is recommended by a resolution of the council passed at a special meeting called for the purpose and supported by the votes of not less than two-thirds of the sanctioned strength of the council.]
