Section 88 in Karnataka Municipal Corporations Act, 1976
88. Establishment schedule.
(1)The Commissioner shall lay before the standing committee for [taxation, finance and appeals] [Substituted by Act 35 of 1994. Notification bringing it into force not available.] [or establishment and administrative reforms as the case may be] [Inserted by Act 36 of 2010 w.e.f.30.07.2010.] a Schedule setting forth the designations and grades of the officers and servants who should in his opinion constitute the corporation establishment and embodying his proposals with regard to the salaries, fees and allowances payable to them.(2)The standing committee may either approve or amend such Schedule as it thinks fit and shall lay it before the corporation with its remarks, if any.(3)The corporation shall sanction such schedule with or without modifications as it thinks fit and may from time to time amend it at the instance of the Commissioner and standing committee:Provided that no new office shall be created without the sanction of the Government if the maximum monthly salary exceeds [nine hundred] [Substituted by Act 24 of 1978 w.e.f. 29.9.1978.] rupees.(4)No officer or servant shall be entertained on the corporation establishment unless he is a member of the Karnataka Municipal Administrative Service, or has been appointed under section 82, section 85 or section 86 or unless his office and emoluments are included in the Schedule sanctioned under sub-section (1).
