Section 80 in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
80. Bye-laws to be made regulating certain conditions of service.
- Every Council shall, in respect of the officers and servants of the Council, other than those referred to in sub-section (1) and (2) of section 75, make bye-laws on the following matters, namely :-(a)fixing the amount and nature of the security to be furnished by any employee who is required to handle property, cash or securities belonging to the Council or by any other employee from whom it may be deemed expedient to require security;(b)regulating the grant of leave to the employees and the payment of leave salary and allowances to them whilst absent on leave;(c)determining the remuneration to be paid to the persons appointed to act for any of the said employees during their absence on leave;(d)authorising the payment of travelling or conveyance allowance to the employees;(e)regulating the period of service of all employees;(f)determining the conditions under which the employees or any of them shall on retirement or discharge or in the event of injury or disability receive pension, gratuity or compassionate allowance and under which heirs or surviving relatives shall receive pension, gratuity or compassionate allowance and the rate or amounts of such pension, gratuity or compassionate allowance;(g)authorising payment of contributions, out of the Municipal Fund, to any pension or provident fund which may be established for the benefit of the employees;(h)determining subsistence allowance, in lieu of pay, during the period of suspension of any employee pending inquiry;(i)[ determining the method or recruitment and the qualifications, pay, allowances and other conditions of service of posts equivalent to Class IV posts in the services of the State Government: [This clause was substituted for original, by Maharashtra 18 of 1993, Section 16.]Provided that, the bye-laws if any, in respect of any or all the matters mentioned in this section whether made before or after, shall be subject to the rules or, the general or special orders, if any, made or issued in this behalf by the State Government or the Director; and notwithstanding anything contained in this Act, such rules or orders shall prevail over such by-laws.]
