Section 420(2) in The City of Nagpur Corporation Act, 1948
(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely :-(a)[ the maintenance of the municipal electoral roll] [Clause (a) was substituted for the original by Maharashtra 34 of 1965, Section 28(a)(i).];(b)[ * * *] [Clauses (b), (c) and (e) were deleted, by Maharashtra 34 of 1965, Section 28(a)(ii).];(c)[ * * *] [Clauses (b), (c) and (e) were deleted, by Maharashtra 34 of 1965, Section 28(a)(ii).];(d)the nomination of candidates and objections to such nomination;(e)[ * * *] [Clauses (b), (c) and (e) were deleted, by Maharashtra 34 of 1965, Section 28(a)(ii).];(f)the date and time of elections, the mode of recording votes, the management of contested elections, and the procedure in case of equality of votes or in the event of one Councillor being elected to represent more than one ward [* * *] [The words 'or interest' were deleted, by Maharashtra 34 of 1965, Section 28(a)(iii).];(g)the holding of elections to fill casual vacancies;(h)the division of electorate into wards [* * *] [These words 'or communities' were deleted, by Maharashtra 34 of 1965, Section 28(a)(iv).] and the allocation of Councillors thereto;(i)the procedure for elections under this Act, the contribution towards election expenses by candidates, the deposit of security by candidates and the conditions of forfeiture of such deposits;(j)any other matter relating to representation and election for which it may be expedient to provide;(k)the qualifications requisite in the case of persons appointed by a municipal authority to offices requiring professional skill;(l)the procedure to be observed for the employment, punishment, suspension or removal of officers and servants of the Corporation and appeal from orders of punishment or removal];[(l-i) the extent of general supervision and control to be exercised by the [Commissioner] [Clause (l-i) was inserted by M. P. Act XXXIV of 1950, Section 5(i).] over servants of the State placed at the disposal of the Corporation under section 58-A];[(l-ii) the conditions of service in regard to the leave, provident fund, and pension admissible to the person transferred in pursuance of sect ion 50 in respect of the period of service rendered by him before such transfer and the extent of the liability of the local authorities concerned with the transfer] [Clause (l-ii) was inserted by M. P. Act X of 1951, Section 3.];(m)the conditions on which property may be acquired by the Corporation or on which property vested in the Corporation may be transferred by sale, mortgage, lease, exchange or otherwise;(n)the authority on which money may be paid from the municipal fund, and the management and regulation of provident funds;(o)the preparation of plans and estimates for works partly or wholly to be constructed at the expense of the Corporation and for the preparation, and periodical revision of maps and registers made under section 74 and for the authorities by which and the conditions subject to which such plans, estimates, maps and registers are to be prepared and sanctioned;(p)the regulation of contracts with electric supply companies for the supply of electrical energy;(q)the preparation of estimates of income and expenditure of the Corporation, and as to the persons by whom, and the conditions subject to which such estimates may be sanctioned;(r)the manner of making applications for permission to borrow money; the enquiries to be made in relation to loans and the manner of conducting such enquiries; the inspection of any works carried out by means of loans; and the utilisation of unexpended balances of loans, etc.;(s)the manner in which accounts are to be kept by the Corporation; the conditions on which such accounts are to be open to inspection by inhabitants paying any tax under this Act, the manner in which such accounts are to be audited and published and the power of auditors in respect of disallowance and surcharge;(t)the assessment and collection of and the compounding for revision or limiting refunds or taxes imposed under this Act, and preventing evasion of the same; and for fixing the fee, payable for notices of demands;(u)the conditions on which, the Corporation may receive animals or articles into a bonded warehouse and the agreement to be signed by traders and others wishing to deposit animals or articles therein;(v)the returns, statements and reports to be submitted by the Corporation;(w)the formation and working of the municipal fire-brigade;(x)the language in which business shall be transacted, proceedings recorded and notices issued;(y)the publication of notices;(z)generally for the guidance of the municipal authorities and public officers in carrying out the purposes of this Act;(z-1) the same purposes as those for which the Corporation may make by-laws under the provisions of section 415;(z-2) any other matters incidental or ancillary to the matters in respect of which the State Government is empowered to make rules :[Provided that no rules in respect of any matter relating to the preparation of electoral rolls and conduct of elections shall be made without consultation with the State Election Commissioner :Provided further that, any such rules may provide for charging of fess for any of the purposes of this Act.] [These provisos were added by Maharashtra 41 of 1994, Section 103.]
