Section 548(1) in Uttar Pradesh Municipal Corporation Act, 1959
(1)The Executive Committee shall from time to time frame regulations not inconsistent with this Act and the rules and bye-laws but in consonance with any resolution that may be passed by the Corporation -(a)fixing the amount and the nature of the security to be furnished by any Corporation officer or servant from whom it may be deemed expedient to require security;(b)regulating the grant of leave to Corporation officers and servants;(c)determining the remuneration to be paid to the persons appointed to act for any of the said officers or servants during their absence on leave;(d)authorizing the payment of traveling or conveyance allowance to the said officers and servants;(e)regulating the period of service of all the said officers and servants;(f)determining the conditions under which the said officers and servants, or any of them, shall on retirement or discharge receive pensions, gratuities or compassionate allowances, and under which the surviving spouse or children and in the absence of the surviving spouse or children, the parents, brothers and sisters, if any, dependent on any of the said officers and servants, shall after their death, receive compassionate allowances and the amounts of such pensions, gratuities or compassionate allowances;(g)authorising the payment of contributions, at certain prescribed rates and subject to certain prescribed conditions, to any pension or provident fund which may, with the approval of the Executive Committee be established by the said officers and servants or to such provident fund, if any, as may be established by the Corporation for the benefit of the said officers and servants;(h)prescribing the conditions under which and, the authority by whom, any officer or servant, may be permitted while on duty or during leave to perform a specified service or series of services for a private person or body or for a public body, including a local authority, or for the Government and to receive remuneration therefor;(i)in general, prescribing any other conditions of service of the said officers and servants.
