(1)The Government may, subject to such rules as may be prescribed, constitute a common municipal service for the employees under the service of the Municipalities in the State and regulate the recruitment and conditions of service of the employees of the Municipalities.(2)Subject to such rules as may be made the power to sanction leave to the officers and employees of the Municipality shall be vested in the Secretary.(3)The Municipal Council shall subject to such rules as may be made in this behalf, have the power to impose minor penalties on any officer or employee of the Municipality.(4)An appeal may be preferred against an order of the Council imposing a minor penalty to the authority empowered (hereinafter referred to as "authority") in this behalf.(5)An appeal under sub-section (4) shall be in such form and shall be filed within such time and manner as may be prescribed.(6)The Authority shall, on receipt of an appeal under sub-section (4) give the appellant an opportunity of being heard and may either confirm, cancel or modify the order appealed against or may pass such other order as it deems fit.(7)The Government may, either suo motu or on application call for the records relating to any order passed under sub-section (6) review such order and may pass such order in respect of the same as they deem fit:(8)[ in the case where disciplinary proceedings, which may result in the imposition of a major penalty, have to be initiated, against officers or employees of the Municipality, the Chairperson shall have the power to report to the authority competent to impose major penalty on such officer or employee. Under the rules applicable to such officer or employee, and the authority shall consider the report and inform the Chairperson the final decision taken thereon.(9)Every Municipality shall, make available the services, of its officers and employees, for the performance of the functions, entrusted by the Government, which involved the implementation of any scheme, project or plan.] [Added by Act 14 of 1999, w.e.f. 24-3-1999.]Provided that no application for review shall be entertained after the expiry of thirty days from the date the order sought to be reviewed was received by the applicant:Provided further that an order affecting any party shall be passed only after giving that party an opportunity of submitting a representation:Provided also that no review shall be done by the Government suo motu after the expiry of one year from the date of the order sought to be reviewed.
