84. Power of Municipality to frame regulation regarding establishment.
- Subject to the provisions of this Act and of any rules made thereunder, the Municipality at a meeting, specially convened for the purpose, by a resolution in favour of which not less than two-thirds of the Councillors present at such meeting shall have voted, may subject to the approval of the State Government, make regulations in respect of officers and servant on its staff for -(a)fixing the grades and scales of salaries, fees and allowances;(b)fixing the amount and nature of the security to be furnished;(c)laying down educational or other qualifications;(d)regulating the grant of leave, leave allowance, acting allowances and travelling allowances;(e)[* * *] [Deleted vide Orissa Act No. 5 of 1988 w.e.f. 17.12.1987.](f)fixing the rates at which and the conditions under which pensionary contributions shall be paid;(g)establishing and maintaining Provident Funds or Annuity Funds and making contributions thereto compulsory, and for supplementing such contribution out of the Municipal Fund for the payment of moneys out of such Provident Fund;(h)regulating conduct; and(i)generally laying down conditions of services and method of recruitment of officers and servants of the Municipality :Provided that -(i)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, exceed what could be admissible in the case of the State Government servants of similar standing and status; and(ii)the conditions under which such allowance are granted or any leave superannuation or retirement is sanctioned, shall not, without similar sanction, be more favourable than those for the time being in force, for such State Government servants.
