Section 74 in Tamil Nadu District Municipalities Act, 1920
74. Power of council to frame service regulations.
- Subject to the [provisions of this Act and any rules which the [State Government] [These words were substituted for the words and figures 'provision of section 12, 17, 71 and 77 and any rules made by the Governor-in-Council' by section 56(i) of the Tamil Nadu District Municipalities (Amendment) Act, 1930 (Tamil Nadu Act X of 1930).] may make in this behalf], the council may frame regulations in respect of officers and servants or the municipal staff-(a)fixing the amount and nature of security to be furnished;(b)prescribing educational or other qualifications;(c)regulating the grant of leave, leave allowances, [acting allowances and travelling allowances] [These words were substituted for the words 'and acting allowances' by section 56(ii) of the Tamil Nadu District Municipalities (Amendment) Act, 1930 (Tamil Nadu Act X of 1930)];(d)regulating the grant of pensions and gratuities;(e)establishing and maintaining provident funds and making contribution thereto compulsory;(f)regulating conduct; and(g)generally prescribing conditions of service:Provided-(i)that the amount of any leave, leave allowances, travelling allowances, pension or gratuity provided for in such regulations shall, in no case without the special sanction of the [State Government] [The words 'Provincial Government' were substituted for the words 'Local Government' by the Adaptation Order of 1937 and the word 'State' was substituted for the words 'Provincial' by the Adaptation Order of 1950.], exceed what would be admissible in the case of Government servants of similar standing and status;(ii)that the conditions under which such allowances are granted or any leave, superannuation or retirement is sanctioned shall not without similar sanction be more favourable than those for the time being prescribed for such Government servants.
