[Cites 0, Cited by 0]
[Entire Act]
State of West Bengal - Section
Section 2 in West Bengal Municipal Employees' (Classification, Control, Appeal and Conduct) Rules, 2010
2. Definitions
. (1) in these rules, unless there is anything contrary to the context(a)"The Act" means the West Bengal Municipal Act, 1993;(b)"Appendix" means an appendix appended to these rules;"Appointing authority", in relation to a municipal employee, means the authority empowered to maKe appointment to the service or post held by him for the time being;(d)"Disciplinary authority" in relation to the imposition of a penalty on an employee means the authority competent under these rules to impose that penalty;(e)"Municipal Services" means the services and posts under the administrative control of the Local Body classified as category 'A', category 'B', category 'C' and category V'. Categories shall consist of the services or posts specified respectively against them in the Table below :TableDescription of services and postsCategories of services.| 1. | Category 'A' | All employees drawing a pay or a scale of pay with the maximumabove Rs. 10,175/- (Unrevised) |
| 2. | Category 'B' | All employees drawing a pay or a scale of pay with the maximumabove Rs. 10,175/- or below but above Rs. 7,050/- (Unrevised) |
| 3. | Category 'C' | All employees drawing a pay or a scale of pay with the maximumabove Rs. 7,050/- or below but above Rs. 4,400/- (Unrevised) |
| 4. | Category 'D' | All employees drawing a pay of or a scale of pay with a maximumof Rs. 4,400/- or below. (Unrevised) |