Section 74(1) in Gauhati Municipal Corporation Act, 1971
(1)Subject to other provisions of this Act, the Corporation may, in consultation with the Standing Finance Committee and the Municipal Services Commission, frame regulations -(a)Fixing the amount and nature of security, if any, to be furnished;(b)Regulating the grant of leave, leave allowance and officiating allowance;(c)Regulating the great of pension, bonus and gratuities;(d)Regulating the grant of travelling allowance and house-rent allowance;(e)Regulating the fixation of initial pay on a time-scale of pay;(f)Regulating compassionate allowance and gratuities to municipal officers and staff and families of deceased municipal officers and staff;(g)Establishing and maintaining provident or annuity fund and making contributions thereto compulsory by both the municipal employees and the Corporation;(h)Prescribing the qualification for employment of municipal officer and staff;(i)Regulating conduct of municipal officer and staff; and(j)General prescribed the condition of service of municipal officers and staff;Provided that in framing regulations as aforesaid express provision shall be made so as to ensure that any money payable to a municipal officer or staff upon his retirement from any provident fund or annuity fund or as gratuity shall be paid to him within six months of such retirement.
