Section 49 in The City of Nagpur Corporation Act, 1948
49. Appointment and salary of principal officers. - (1) Subject to confirmation by the State Government, the Corporation may at any time and from time to time, appoint a person to be the [Deputy Municipal Commissioner] if it shall appear to it expedient so to do. Every person so appointed shall receive such salary and allowances as may be fixed by the Corporation and shall be subject to the same liabilities, restrictions and conditions to which the [Commissioner] is subject.
(2)The Corporation shall appoint fit and proper persons, for such periods, respectively, as it deems fit, to be City Engineer, Health Officer and Municipal Secretary, and shall fix the monthly salary and allowances to be paid to the persons so appointed :Provided that the appointment, salary, allowances and conditions of service of the City Engineer, Health Officer and Municipal Secretary and any step taken by the Corporation with a view to the termination of their appointments shall be subject to the approval of the State Government :Provided further that each of the officers mentioned in sub-section (2) shall, notwithstanding anything contained in the first proviso, be removable from office at any time for misconduct or for neglect of or incapacity for the duties of the office if at a meeting of the Corporation not less than five-eighths of the total number of Councillors consisting the Corporation for the time being shall vote in favour of a proposition in that behalf.
