(1)Subject to the provisions of section 60, and as prescribed by the Government, the municipality shall have the following posts of officers, namely -(a)in the case of Municipal Corporation, -(i)Municipal Commissioner, an officer of Indian Administrative Service or Jharkhand Administrative Service,(ii)Chief Finance Officer / Chief Accounts Officer from the office of Accountant General or senior officer of Finance or Accounts department of Government(iii)Municipal Internal Auditor,(iv)Chief Municipal Engineer,(v)Chief Town Planner and Municipal Architect,(vi)Chief Municipal Health Officer,(vii)Chief Environmental Engineer (for solid waste management),(viii)Chief Information and Technology Officer,(ix)Municipal Law Officer,(x)Municipal Secretary,(xi)such number of Additional Municipal Commissioners,(xii)such number of Deputy/Assistant Municipal Commissioners; and(xiii)such other officers as prescribed by the Government;(b)in the case of a Municipal Council or Nagar Panchayat, -(i)Executive Officer,(ii)Municipal Finance Officer/Municipal Accounts Officer,(iii)Municipal Engineer,(iv)Municipal Health Officer,(v)Environmental Engineer (for solid waste management),(vi)Information and Technology Officer,(vii)Municipal Secretary, and(viii)such other officers as prescribed by the Government:Provided that the State Government may increase or reduce the number of posts of the officers as aforesaid.
