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[Cites 0, Cited by 2] [Entire Act]

State of Kerala - Section

Section 225 in Kerala Municipality Act, 1994

225. The Health Officer, the Engineer, the Electrical Engineer etc.

(1)The Government may, after consulting a Municipality, sanction a post of Health Officer and a post of Municipal Engineer for that Municipality.
(2)The Government may, after consulting a Municipality, which has undertaken the generation, transmission or supply of electrical energy, sanction a post of Municipal Electrical Engineer for that Municipality.
(3)The Government may sanction the post of [Deputy Secretary,] [Substituted by Act 8 of 1995,w.e.f 5-8-1999.] Finance Manager, Accounts Officer, Revenue Officer and such other posts in a Municipal Corporation and giving due regard to the necessity and financial soundness of a Municipality may also sanction similar posts in a Town Panchayat and a Municipal Council.
(4)The Finance Manager shall, in addition to his duty as such, function as the advisor and Secretary to the Standing Committee for Taxation, Finance and Accounts of the Municipality concerned.