Section 8 in Bangalore Metropolitan Region Development Authority Act, 1985
8. Officers and servants.
(1)The State Government shall appoint a Metropolitan Commissioner who shall be the Chief Administrative and Executive Officer on the Authority. The State Government shall by order determine, from time to time, the salary and other terms and conditions of service and the powers and functions of the Metropolitan Commissioner. He shall be appointed for such period not exceeding three years as the State Government may decide, and the appointment may be extended from time to time for a period not exceeding three years at a time.(2)The State Government may, appoint one or more Deputy or Assistant Metropolitan Commissioners, a Town Planner, a Law-Officer and an Accounts Officer. The State Government shall by order determine, from time to time, the salaries and other terms and conditions of service of the Deputy Metropolitan Commissioner, the Assistant Metropolitan Commissioner, the Town Planner, the Law Officer and the Accounts Officer.(3)The Authority may, from time to time, sanction creation of such other posts of officers and servants as may be necessary for the efficient performance of the functions of the Authority. The condition of recruitment, appointment and service and the powers and duties of such officers, and servants shall be such as may be determined by regulations:Provided that no post carrying a minimum salary of one thousand five hundred rupees and above shall be created without the approval of the Government.
