Section 25 in The Maharashtra Truck Terminal (Regulation of Location) Act, 1995
25. Conditions of service of officers and servants to be regulated by regulations.
- The Authority may, by regulations made or the purpose prospectively or retrospectively regulate the recruitment and the conditions of service of its officers and servants; and without prejudice to the generality of this power, such regulation may provide for the following matters, namely :-(i)regulating the grant of leave and the payment of leave salary and allowances while on leave;(ii)authorising the payment of travelling or conveyance allowance;(iii)regulating the period of service;(iv)determining the conditions under which the employees shall receive the retirement benefits including provident fund, pension, gratuity or compassionate allowance and the conditions under which heirs or surviving relatives of the employees shall receive such pension, gratuity or compassionate allowance;(v)authorising payment of contributions out of the Truck Terminal Fund to any pension or provident fund, which may be established for the benefit of the employees;(vi)determining subsistence allowance in lieu of pay during the period of suspension of the employees pending enquiry;(vii)prescribing any other conditions of service of the employees.
