Section 67 in Jammu and Kashmir Municipal Corporation Act, 2000
67. Posts in Corporation and appointments thereto.
(1)Subject to the provisions contained in this Act or any other law, the Corporation may, with the previous, approval of the Government or any other officer authorised in this behalf, appoint such officer and servants as it considers necessary for the efficient discharge of its duties.(2)The qualifications, methods of recruitment, salaries, leave, allowances and other conditions of service including disciplinary matters of such officer and servants shall be such as may be prescribed.(3)The salary, allowances, gratuity, pension, contributions and other payments required to be made, in accordance with the conditions of the their services to the officer and officials employed for the discharge of duties of the Corporation under this Act, shall be charged from the Corporation Fund in the prescribed manner.(4)An employee in regular employment of the Corporation may in lieu of the Contributory Provident Fund benefits admissible to him under Jammu and KashmirProvident Fund Act, Samvat 2000, opt, for service and family pensions and in that event he will be governed by the rules, as are applicable to the employees of the Government; and such a person may contribute to the General Provident Fund.Provided that: -(a)the share of money contribution by the Corporation, alongwith interest accrued thereon, to the credit of such a person in his Contributory Provident Fund; shall be credited to the Pension and Gratuity Fund; established for this purpose;(b)the share or money, alongwith interest accrued thereon, to the credit of such a person in the Contributory Provident Fund established for the purposes; and any loss caused to the Corporation through withdrawals during the service shall be made good by him.(5)The Corporation shall, in relation to such employees who have exercised the option for pension under sub-section (4), shall credit its contributions regularly but not later than fifth day or each month following the month to which the contributions relate, into the Pension and Gratuity Fund.(6)The "Pension and Gratuity Fund" and "General Provident Fund" referred to in sub-section (4), shall be established and maintained by the Director, Urban Local Bodies, Jammu and Kashmir in such manner, as may be prescribed.(7)The approval for creation of post in the Corporation services shall be given by the Government after taking into consideration the requirements of the Corporation and its financial capacity.(8)In making appointment to any post referred to in this section, the appointing authority shall, follow the instruction issued by the Government from time to time in relation to reservation of appointments or posts for Scheduled Caste, Scheduled Tribe, Backward Classes and any other Category of persons.
