Section 465(1) in The Gujarat Provincial Municipal Corporations Act, 1949
(1)The Standing Committee shall from time to time frame regulations not inconsistent with this Act and the rules but in consonance with any resolution that may be passed by the Corporation-(a)prescribing the qualifications required for appointments to posts in municipal service other than those specified in sub-clause (a) of clause (3) of section 457;(b)fixing the amount and the nature of the security to be furnished by any municipal officer or servant from whom it may be deemed expedient to require security;(c)regulating the grant of leave to municipal officers and servants;(d)authorising the payment of allowances to the said officers and servants, or to certain of them, whilst absent on leave;(e)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;(f)authorising the payment of travelling or conveyance allowance to the said officers and servants;(g)regulating the period of service of all the said officers and servants;(h)determining the conditions under which the said officers and servants orany 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;(i)prescribing the procedure to be followed in removing from service or dismissing or otherwise punishing any municipal officer or servant other than an officer who is appointed under section 40 or 45 or who is appointed to act in the place of such officer;(j)authorizing 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 Standing 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.(k)prescribing the conditions under which and, subject to the provisions of sub-section (2) of section 50, the authorities by whom the said officers and servants or any of them, 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;(l)in general, prescribing any other conditions of service of the said officers and servants.
