Section 89(1) in The Chhattisgarh Municipalities Act, 1961
(1)Pending the constitution of the State Municipal Service under subsection (1) of Section 86 or when no member of such service is available for appointment as Chief Municipal Officer, Health Officer or Engineer, as the case may be, the State Government may depute an officer of Government or appoint any person qualified to be a member of such service to act as Chief Municipal Officer, Health Officer or Engineer, as the case may be.[(1-A) The State Government shall have all powers of control over the persons appointed under sub-section (1) and may transfer any person appointed thereunder from one Council to another.] [Inserted by M.P. Act No. 32 of 1967.]
