Section 89 — Appointment of certain officers.

(1) 1 [ 2 [The Corporation]] shall appoint suitable persons to be respectively 3 ***, the Municipal Engineer, the Municipal Health Officer, the Education Officer, the Municipal Chief Accountant, the Municipal Secretary and the Municipal Chief Auditor and may appoint one or more Deputy Commissioners and such other officer or officers of a status equivalent to or higher than the status of any of the officers specified earlier in this sub-section as 4 [ 5 [the Corporation]] may deem fit on such monthly salaries and such allowances, if any, as may be fixed by 4 [ 5 [the Corporation]]. (2) The appointment of the Municipal Chief Auditor shall be made with the previous approval of the 6 *** Government and every other appointment referred to in sub-section (1) except that of the Municipal Chief Accountant and the Municipal Secretary shall be subject to confirmation by that Government: Provided that the Municipal Chief Auditor shall not be eligible for any other office under 4 [ 5 [the Corporation]] after he has ceased to hold his office.

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