Section 346 in The Gujarat Provincial Municipal Corporations Act, 1949
346. Statement of permanent officers and servants to be prepared by Transport Manager and sanctioned by Transport Committee.
(1)The Transport Manager shall, from time to time, prepare and bring before the Transport Committee a statement setting forth the designations and grades of the officers and servants who should, in his opinion, be permanently maintained for the purpose of the Transport Undertaking, and the amount and nature of the salaries, fees and allowances which he proposes should be paid to each.(2)The Transport Committee shall sanction such statement either as it stands or subject to such modifications as it deems expedient:Provided that-(a)[ no new permanent office of which the minimum monthly salary exclusive of allowances exceeds such amount as may be fixed by the State Government by a general or special order from time to time in the case of each Corporation shall be created without the sanction of the Corporation and no new office of which the minimum or the maximum monthly salary exclusive of allowances exceeds such amount as may be fixed in this behalf by the State Government by a general or special order from time to time in the case of each Corporation shall be created except with the previous sanction of the State Government;] [Clauses (a) was substituted by Gujarat 1 of 1979, Section 18(1) (w.r.e.f. 26-09-1978).](b)the Corporation may by resolution direct that the scales of pay of any specified classes or grades of officers or servants shall not be varied without the approval of the Corporation and, so long as such resolution is in force, the Transport Committee shall not authorise any variation in such scales without such approval.[Explanation. - An increase in the salary of any permanent office shall be deemed, for the purpose of sub-section (2), to be the creation of a new office if, by reason of such increase, the minimum or, as the case may be, the maximum monthly salary, exclusive of allowances, exceeds the minimum or, as the case may be, the maximum amount fixed by the State Government for the purpose of the said sub-section (2).] [This Explanation was substituted by Gujarat I of 1979, Section 18(2) (w.r.e.f. 26-09-1978).]
