Section 105 in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
105. prescribed.
Power of Government to make rules regarding the conditions of serviceapplicable to employees.- (1) The Government may by rules provide for the followingmatters namely:-(a)the tenure of office, salaries and allowances, provident fund, pension,gratuity, leave of absence and other conditions of service of officers and otheremployees appointed under this Chapter;(b)the procedure to be followed in imposing any penalty under sub-section(1)of section 104, suspension pending departmental inquires before theimposition of such penalty and the authority by whom such suspensions may beordered; the officer or authority to whom an appeal shall lie under sub-section (4)of that section;(c)any other matter which is incidental to or necessary for the purpose ofregulating the appointment and conditions of service of persons appointed toservices and posts under the Corporation and any other matter for which, in theopinion of the Government, provision shall be made by rules.
