Section 46(1) in Jammu and Kashmir Municipal Corporation Act, 2000
(1)The Government may, if in its opinion it is expedient to do so in the public interest, appoint a person or persons to be called Joint/Assistant Commissioner to assist the Commissioner appointed under section 45 for the efficient performance of the functions of the Corporation and they shall be governed by such conditions of service as may be fixed by the Government from time to time.
