Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com KARNATAKA MUNICIPALITIES (REMOVAL OF DIFFICULTIES) (No. 4) ORDER, 1965 CONTENTS 1. Title 2. Provision relating to temporary appointment of Chief Officers KARNATAKA MUNICIPALITIES (REMOVAL OF DIFFICULTIES) (No. 4) ORDER, 1965 Whereas, under sub-section (1) of Section 327 of the Karnataka Municipalities Act, 1964, provides that every Municipal Council, shall have a Chief Officer who shall be appointed by the Commissioner from among persons in the cadre of the Chief Officers of the Karnataka Municipal Administrative Service. And, whereas, it is necessary to provide for the temporary appointment of Chief Officers pending the constitution of the Karnataka Municipal Administrative Service. Now, therefore, in exercise of the powers conferred by Section 383 of the Karnataka Municipalities Act, 1964 (Karnataka Act 22 of 1964), the Government of Karnataka, hereby makes the following order, namely. 1. Title :- This order may be called the Karnataka Municipalities (Removal of Difficulties) (No. 4) Order, 1965. 2. Provision relating to temporary appointment of Chief Officers :- (1) Notwithstanding anything contained in Section 327 of the Karnataka Municipalities Act, 1964 , the Commissioner may 1[subject to the general or special orders of Government] temporarily appoint Chief Officers of Municipal Councils, (a) by transfer of a Chief Officer from one Municipal Council to another or; 2 [(b) by deputation of Officers holding the categories of posts of. (1) Tahsildars of the Karnataka Administrative Service; (2) Deputy Tahsildars or Sheristedars of the Revenue Subordinate Branch of the Karnataka General Service; or] [(c)] by selection of suitable officers from among persons holding the categories of posts specified in the Table appended to this Order who have put in not less than five years' total service in one or more of the said categories of posts.] (2) Every appointment made under this Order shall be temporary and may be terminated at any time by the Government or by the Commissioner. (3) A person appointed as a Chief Officer under this Clause shall not by reason of such appointment have any claim for being continued as Chief Officer in the post to which he is appointed, or be entitled to any preferential claim for future appointment to such posts. 1. The words "subject to the general or special orders of Government" inserted by GSR 945, dated 7-5-1966 2. Item (b) inserted by GSR 945, dated 7-5-1966.