Section 89(1) in Nagpur Improvement Trust Act, 1936
(1)In addition to the power conferred by sections 62, 63, 66 and 80, [State] [Substituted for 'Provincial' by A. O., 1950.] Government may make rules consistent with this Act and applicable to the Trust-(a)as to the person on whose authority money may be paid from the Trust fund,(b)for prescribing the fees payable for a copy of, extracts from, the municipal assessment list furnished to the Chairman under section 42,(c)as to the conditions on which officers and servants of the Trust appointed to offices requiring professional skill may be appointed, suspended or dismissed,(d)as to the intermediate office or offices, if any, through which correspondence between the Trust and the [State] [Substituted for 'Provincial' by A.O. 1950.] Government or officers of that Government shall pass,(e)as to the accounts to be kept by the Trust, as to the manner in which such accounts shall be audited and published, and as to the powers of auditors in respect of disallowance and surcharge,[(e-1) as to the conditions on which loans may be borrowed and debentures may be issued by the Trust] [Inserted by Central Provinces and Berar Act XXXIV of 1949, section 29.],(f)as to the person by whom, the conditions subject to which and the mode in which contracts may be entered into and executed on behalf of the Trust,(g)as to preparation of estimates of income and expenditure of the Trust and as to the person by whom, and the conditions subject to which such estimates may be sanctioned,(h)as to the returns, statements and reports to be submitted by the Trust,(i)to prescribe and define the mutual relations to be observed between the Trust and any other local authorities in any matter in which they are both interested or concerned,(j)for regulating the grant of leave of absence, leave allowances and acting allowances to the officers and servants of the Trust and of the Tribunal,(k)for establishing and maintaining a provide or annuity fund, or compelling all or any of the officers in the service of the Trust or of the Tribunal, other than any servant of the [Government] [Substituted for 'Crown' by A. O., 1956.] in respect of whom contribution is paid under section 110, to contribute to such fund at such rates and subject to such conditions as may be prescribed by such rules and for supplementing such contributions out of the funds of the Trust :Provided that a servant of the [Government] [Substituted for 'Crown' by A. O., 1956.] employed as officer or servant of the Trust or the Tribunal shall be entitled to [such leave or leave allowances as may be prescribed by the conditions of his service under the Government relating to transfer to foreign service] [Substituted for 'leave or leave allowances under the rules or orders made by the Local Government in this behalf' by A. O. 1937.],(l)for determining the conditions under which the officers and servants of the Trust or of the Tribunal shall, on retirement, receive gratuities or compassionate allowances and the amount of such gratuities and compassionate allowances :Provided that the Trust or Tribunal, as the case may be, may determine the officers or servants who shall be entitled, on retirement, to such gratuities or compassionate allowances ;(m)generally for the guidance of the Trust and of public officers in all matters connected with the carrying out of the provisions of this Act.
