Section 50 in The City of Nagpur Corporation Act, 1948
50. Appointment of other officers or servants.
- [(1)] [Section 50 was renumbered as sub-section (1) thereof by M. P. Act X of 1951, Section 2.] Subject to the provisions of this Act the Corporation may appoint such other officers and servants as are necessary for the efficient carrying out of the purposes of this Act, and may assign to them such duties and pay them such salaries, allowances, pensions and gratuities, and make on their behalf. such payments to provident or annuity funds as the Corporation may determine by by-laws made in this behalf under section 415, subject to the condition that no post, the maximum salary of which exceeds [one thousand rupees] [These words were substituted for the words 'five hundred rupees' by Maharashtra 3 of 1975, Section 5.] per month shall be created without the sanction of the State Government :Provided that,-(1)the power of appointing a municipal officer, whose minimum monthly salary is not less than, [six hundred rupees] [These words were substituted for the words 'three hundred rupees', by Maharashtra 3 of 1975, Section 5.], shall vest in the Corporation;(2)the power of appointing municipal officers and servants, whether temporary or permanent, whose minimum salary is not less than [four hundred and fifty rupees] [This word was substituted for the words 'one hundred and fifty rupees', by Maharashtra 3 of 1975, Section 5.] but is less than [six hundred rupees] [These words were substituted for the words 'three hundred rupees', by Maharashtra 3 of 1975, Section 5.] shall vest in the [Standing Committee] [These words were substituted for the words 'Mayor-in-Council', by Maharashtra 26 of 1999, Section 27.];(3)the power of appointing all other municipal officers and servants shall vest in the [Commissioner] [This word was substituted for the words 'Chief Executive Officer' by Bombay 79 of 1958, Section 3, Schedule.];(4)any appointment made within his power by the [Commissioner] [This word was substituted for the words 'Chief Executive Officer' by Bombay 79 of 1958, Section 3, Schedule.] shall be reported for its information to the [Standing Committee] [These words were substituted for the words 'Mayor-in-Council' by Maharashtra 26 of 1999, Section 27(ii).].(2)[ Any authority competent to make an appointment under sub-section (1) may employ by transfer to the service of the Corporation any person from the service of another Municipal Corporation or Municipal Committee in the [Maharashtra State] [Sub-sections (2) and (3) were inserted by M. P. Act X of 1951, Section 2.] with the consent of such person and the other Corporation or Committee.(3)The State Government may make rules regulating the conditions of service in regard to the leave, provident fund and pension admissible to the person so transferred in respect of the period of service rendered by him before his transfer and specifying the extent of the liability of the local authorities concerned with the transfer.]
