Section 44 in West Bengal Municipal (Employees' Service) Rules, 2010
44. Condition of acceptance.
The following conditions shall regulate the acceptance of the fee or remuneration namely-(i)No employee may accept a fee without the sanction in writing of a competent authority;(ii)Except when special reasons exist, which should be recorded in writing by the sanctioning authority, sanction shall not be given to the acceptance of a fee or remuneration unless the work has been undertaken with the prior consent in writing of the sanctioning authority, and unless the amount has been settled with his concurrence in advance;(iii)The amount of a fee or remuneration shall be fixed with due regard to the value of the services in return for which it is given;(iv)The sanctioning authority shall record in writing that due regard has been paid to the principle enunciated in rule 12 and shall record also the reasons which in his opinion justify the grant of extra remuneration.
