Section 92 in Karnataka Municipal Corporations Act, 1976
92. Declaration of Essential Services, etc.
(1)The corporation may from time to time declare such classes of its services as it considers necessary to be essential services.(2)No member of an essential service shall,-(a)without the written permission of the Commissioner or any officer authorised by him in this behalf, resign his office, withdraw or absent himself from the duties thereof without at least two month's notice given in writing to the Commissioner, except in the case of illness or accidents disabling him for the discharge of his duties or other reason accepted as sufficient by the Commissioner or such officer: or(b)neglect or refuse to perform his duties or wilfully perform them in a manner which, in the opinion of the Commissioner or such officer, is inefficient.
