Section 81 in The Mumbai Municipal Corporation Act, 1888
81. [Standing Committee] [These words were substituted for the words 'Mayor-in-Council' by Maharashtra 27 of 1999, Section 37, (w.e.f. 23-4-1999).] to frame regulations for grant of leave, etc.
(1)The [Standing Committee] [These words were substituted for the words 'Mayor-in-Council' by Maharashtra 27 of 1999, Section 37, (w.e.f. 23-4-1999).] shall from time to time frame regulations in consonance with any resolution that may to be passed by the Corporation, -(a)fixed the amount and the nature of the security to be furnished by any municipal office or servant from whom it may be deemed expedient to require security;(b)regulating the grant of leave to municipal officers and servants;(c)authorizing the payment of allowances to the said officer and servants, or to certain of them, whilst absent on leave;(d)determining the remuneration to be paid to the persons appointed to act for any of the said officers or servants during their absence on leave;(dd)[ authorizing the payment of travelling or conveyance allowance to the said officers and servants;] [This clause was inserted by Bombay 12 of 1936, Section 5(1).](e)regulating the period of service of all the said officers and servants;(f)determining the conditions under which the said officers and servants, or any of them, shall on retirement or discharge receive pensions, gratuities or compassionate allowances and under which [the surviving spouse or children and in the absence of the surviving spouse or children the parents, brothers and sisters if any] [These words were substituted for the original by Bombay 76 of 1948, Section 9.] dependent on any of the said officers and servants, shall, after their death, receive compassionate allowances and the amounts of such pensions, gratuities or compassionate allowances;(g)authorizing the payment of contributions, at certain prescribed rates and subject to certain prescribed conditions, to any pension or provident fund which may, with the approval of the [Standing Committee] [These words were substituted for the words 'Mayor-in-Council' by Maharashtra 27 of 1999, Section 37, (w.e.f. 23-4-1999).] be established by the said officers and servants [or to such provident funds, if any, as may be established by the Corporation for the benefit or the said others and servants;] [These words were added by Bombay 6 of 1922, Section 27(1), and the addition shall be deemed to have been made and to have had effect from such date as may be fixed by the corporation.](h)[ in general, prescribing any other conditions of service of the said officers and servants.] [This clause was inserted by Bombay 12 of 1936, Section 5(2).]Such regulations to be subject to confirmation by the corporation, and, if made under clause (f), by [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government.(2)No regulation made by the [Standing Committee] [These words were substituted for the words 'Mayor-in-council' by Maharashtra 27 of 1999, Section 37, (w.e.f. 23-4-1999).] under this section shall have force or validity, unless and until it has been confirmed by the corporation, nor if it is made under clause (t), unless and until it has been confirmed by [the [State] [The words 'the Provincial Government' were substituted for the words Government by the Adaptation of Indian Laws Order in Council.] Government] [These sub-section was inserted by Bombay 62 of 1954, Section 2(1). This amendment shall be deemed to have been made on and to have effect from the 14th day of May 1954. [See Section 2(2) of Bombay 62 of 1954].]
