Section 45C in THE GOVERNMENT OF NATIONAL CAPITAL TERRITORY OF DELHI (AMENDMENT) ACT, 2023
45C. Power of Central Government to make rules under this Part.
The Central Government may make rules to provide for any one or more of the following matters, in connection with the affairs of the Government of National Capital Territory of Delhi under this Part, namely:—(a)the tenure of office, salaries and allowances, provident funds, pensions, gratuities, leave of absence and other conditions of service of officers and other employees appointed or posted;(b)the powers, duties and functions of officers and other employees appointed or posted;(c)the qualifications of candidates for appointment to the posts and the manner of selection for the appointments;(d)transfer or posting of the officers and other employees posted;(e)the procedure to be followed in imposing any penalty, suspension pending departmental inquiries before the imposition of such penalty and the authority by whom such suspension or penalty may be ordered; and the officer or authority to whom an appeal or revision shall lie;(f)any other matter which is incidental to or necessary for the purpose of regulating the appointment and conditions of service of persons appointed to services and posts; and(g)any other matter for which, in the opinion of the Central Government, provisions are to be made by rules.
