Section 10 in Bihar Municipal Empowered Standing Committee Conduct of Business Rules, 2010
10.
The Executive Powers of the Municipality shall vest in the Empowered Standing Committee. Executive Powers shall be used collectively:Provided that administrative control on the Staffs of Municipality shall vest in Chief Executive Officer/ Executive Officer. Resolution shall be passed in the light of orders/directions issued time to time by the State Government.Officially brought agenda shall contain the following-(a)Items relating to the establishment as per provisions of the Act, which includes appointments, promotions, benefits, transfers, disciplinary actions etc of the employees of the Municipality.(b)Items relating to the collection of taxes and fees.(c)Items relating to the financial position of the Municipality.(d)Development activities undertaken and to be undertaken by the Municipal body.(e)Items necessary for effective implementation of the provision of the Act:Provided that all items are to be placed before the Committee by the Chief Municipal Officer and shall be in the form of memorandum which will include the subjects, the status and the proposal to be approved by the Committee. A separate sheet is to be attached under the signature of the Chief Municipal Officer specifying the period by which the proposal approved by the Committee shall be implemented.(4)The Empowered Standing Committee shall not discuss and pass a resolution in(a)any matter/issue which is against the Rules, laws and directives of the State Government;(b)any issue which is subjudice in any court of law and which may affect the interest of Municipality adversely.(5)All issues passed by the Committee shall be placed before the Municipality in its next meeting.
