Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of West Bengal - Section

Section 17 in West Bengal Municipal Employees' (Classification, Control, Appeal and Conduct) Rules, 2010

17. Miscellaneous provisions.

(1)The appointing authority will maintain a confidential character role of all the municipal employees, which will be en-routed through the departmental heads in a proforma specified for the purpose.This confidential role will be taken into consideration at the time of confirmation, promotion, and transfer etc. The promotion in the senior post from the feeder post will be made on the seniority and suitability of municipal employees and not only on seniority. The municipal authority for providing promotion in the higher post may also hold examination, if felt necessary.
(2)Save in case of loss in pay no employee on a time scale of pay may be granted with the prior approval at a meeting by the Local Body, a premature increment in that time-scale. In the cases of loss of pay of any employee the Board of Councillors of the concerned Municipality, with the prior approval of the State Government. shall take all the decisions regarding premature increments.