Section 112 in The Coimbatore City Municipal Corporation Act, 1981
112. Establishment schedule.
(1)The Commissioner shall lay before the appointments committees schedule setting forth the designations and grades of the officers other than Class I officers arid servants who should in his opinion constitute the corporation establishment.(2)The appointments committee may either approve or amend such Schedule as it thinks it fit and shall lay it before the council with its remarks, if any.(3)The council shall sanction such schedule with Or without modifications as it thinks fit.(4)The Commissioner may, from time to time, lay before appointments committee for its remarks, if any, his proposals to amend the schedule sanctioned by the council under sub-section (3). The proposals of the Commissioner together with the remarks of the appointments committee thereon shall be placed before the council. The council may either approve, reject or modify the amendments aforesaid.(5)No new post in the corporation establishment the maximum monthly salary which exceeds eight hundred rupees shall be created by the council without the sanction of the Government.
