297. Power to make regulations as to procedure, etc.
(1)A [Municipality] [Substituted by U.P. Act No. 12 of 1994.] may, by special resolution make regulations consistent with this Act, or with any rule under Section 296 or regulation under sub-section (2) made by the [State Government] [Substituted by ALO 1950.], as to all or and of the following matters, -(a)the time and place of the meetings of a [Municipality] [Substituted by U.P. Act No. 12 of 1994.];(b)the manner of convening meetings, and of giving notice thereof;(c)the conduct of proceedings [including the asking of questions by members] [Inserted by U.P. Act No. 6 of 1919.] at meetings, and the adjournment of meetings;(d)the establishment of committees, other than merely advisory committees, for any purpose, and the determination of all matters relating to the constitution and procedure of such committees;(e)the avoidance of any entry shown in the third column of Schedule II;(f)with reference to sub-section (2) of Section 77, the augmentation of any maximum or minimum monthly salary specified in Sections 74, 75 or 76 with reference to powers over the staff;(g)the delegation of powers, duties or functions to -(i)the [President] [Substituted by U.P. Act No. 7 of 1949.] of the [Municipality] [Substituted by U.P Act No. 12 of 1994.];(ii)a committee constituted under clause (d);(iii)a Chairman of such committee;(iv)the executive officer; or(v)[* * *] [Omitted by U.P. Act No. 26 of 1964.] any other servant of a [Municipality] [Substituted by U.P. Act No. 12 of 1994.];(vi)[ any] [Inserted by U.P. Act No. 4 of 1926.] [person in the service of the Government] [Substituted by ALO 1950.] who is employed as civil surgeon, medical officer-in-charge of a hospital or dispensary, medical officer of health, deputy inspector of schools or sub-deputy inspector of schools;(h)the absentee or other allowances of the servants employed by [Municipality] [Substituted by U.P. Act No. 12 of 1994.];(i)the amount and nature of the security to be furnished by a servant of a [Municipality] [Substituted by U.P. Act No. 12 of 1994.] from whom it is deemed expedient to require security;(j)the grant of leave to servants of a [Municipality] [Substituted by U.P. Act No. 12 of 1994.] and the remuneration to be paid to the persons, if any, appointed to act for them whilst on leave;(k)the [conditions of service including] [Substituted by U.P. Act No. 7 of 1953.] period of service of all servants of a [Municipality] [Substituted by U.P. Act No. 12 of 1994.] and the conditions under which such servants, or any of them, shall, receive gratuities or compassionate allowances on retirement or on their becoming disabled through the execution of their duty, and the amount of such gratuities or compassionate allowance, and the conditions under which any gratuities or compassionate allowances may be paid to the surviving relatives of any such servants whose death has been caused through the execution of their duty;(l)the payment of contributions, at such rates and subject to such conditions as maybe prescribed in such regulations, to a pension or provident fund established by the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] or with approval of the [Municipality] [Substituted by U.P. Act No. 12 of 1994.], by the said servants;(m)the conditions subject to which sums due to a [Municipality] [Substituted by U.P. Act No. 12 of 1994.], may be written off as irrecoverable, and the conditions subject to which the whole or any part of fee chargeable for distress may be remitted; [* * *] [Omitted by U.P Act No. 17 of 1934.](n)[ all matters similar to those set forth in clauses (e) to (m) and not otherwise provided for in this sub-section; and [Substituted by U.P. Act No. 17 of 1934.](o)all matters similar to those set forth in clauses (a) to (d) and not otherwise provided for in this sub-section.](2)Provided that the [State Government] [Substituted by ALO 1950.] may, if it thinks fit, make regulations consistent with this Act in respect of any of the matters specified in clauses [(d) and] [Inserted by U.P. Act No. 7 of 1949.] (h) to [(n)] [Substituted by U.P. Act No. 17 of 1934.] of sub-section (1), and any regulations so made shall have the effect of rescinding any regulation made by the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] under the said sub-section in respect of the same matter or inconsistent therewith.
