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34. Schedule of permanent posts and creation of temporary posts. (1) The Chairperson shall from time to time prepare and lay before the Council a Schedule of category 'A' and category 'B' posts other than the posts of Secretary and Chief Auditor specified in section 33, setting forth the designations and grades of municipal officers and other municipal employees who should be maintained permanently in the service of the Council indicating therein the salaries, fees and allowances which are proposed to be paid to such officers and other employees. (2) The Council shall approve and sanction the Schedule either without modifications or with such modifications as it thinks fit or may amend it either on its own motion or otherwise. (3) The Chairperson may create any category 'B', or category 'C', or Category 'D' post and for a period not exceeding six months any category 'A' post: Provided that no such category 'A' post shall be beyond the said period without the previous approval of the Council. (4) In this section and in section 36 (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' posts " 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 'C' post under the Central Government, in accordance with the orders issued by that Government from time to time; (iv) "category 'D' posts " means any post, other than a category 'A' or category 'B' or category 'C' post.    |
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