Section 90 — Schedule of permanent posts and creation of temporary posts.

(1) The 1 [Commissioner] shall from time to time prepare and lay before 2 [the Standing Committee] two schedules of posts other than those specified in sub-section (1) of section 89 setting forth the designations and grades of municipal officers and other municipal employees who should be maintained permanently in the service of 3 [ 4 [the Corporation]] indicating therein the salaries, fees and allowances which are proposed to be paid to such officers and other employees. 5 [(2) Of the two schedules referred to in sub-section (1), the first schedule shall deal with category A posts and second schedule with category B and category C posts.] (3) 6 [The Standing Committee] shall lay the first schedule with its comments thereon before 3 [ 4 [the Corporation]] for its consideration and approval and shall sanction the second either without modifications or with such modifications as it thinks fit and thereafter may amend it either on its own motion after ascertaining the views of the 7 [Commissioner or at his instance]. (4) 8 [ 9 [The Corporation]] shall after considering the comments of 2 [the Standing Committee] sanction the first schedule either without modifications or with such modifications as it thinks fit and thereafter may amend it either on its own motion after ascertaining the views of the 1 [Commissioner] and 2 [the Standing Committee] or at the instance of 10 [the Commissioner] or committee. 11 [(5) The 1 [Commissioner9563 may create for a period not exceeding six months any category C post: Provided that no such post shall be continued beyond the said period without the previous approval of 2 [the Standing Committee]. (6) 6 [The Standing Committee] may, on the recommendation of the 1 [Commissioner] create for a period not exceeding six months any category A or category B post: Provided that no such post shall be continued beyond the said period without the previous approval of 3 [ 4 [the Corporationi]].] 12 * * * * * 13 [(8) In this section and in section 92-- 14 [(i) "category A post" means any post, which, having regard to its scale of pay or emoluments, would, if such post had been in the Central Government, be classified as a Group A post under the Central Government in accordance with the orders issued by that Government from time to time; (ii) "category B post" means any post which, having regard to its scale of pay or emoluments, would, if such post had been in the Central Government, be classified as a Group B post under the Central Government in accordance with the orders issued by that Government from time to time;] (iii) "category C post" means any post, other than a category A or category B post.]

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