Section 465 in The Bombay Provincial Municipal Corporations Act, 1949
465. Regulations. - (1) The Standing Committee shall from time to time frame regulations not inconsistent with this Act and the rules but in consonance with any resolution that may be passed by the Corporation-
(a)prescribing the qualifications required for appointments to posts in municipal service other than those specified in sub-clause (a) of clause (3) of section 457;(b)fixing the amount and the nature of the security to be furnished by any municipal officer or servant from whom it may be deemed expedient to require security;(c)regulating the grant of leave to municipal officers and servants;(d)authorising the payment of allowances to the said officers and servants, or to certain of them, whilst absent on leave;(e)determining the remuneration to be paid to the persons appointed to act for any of the said officers or servants during their absence on leave;(f)authorising the payment of travelling or conveyance allowance to the said officers and servants;(g)regulating the period of service of all the said officers and servants;(h)determining the conditions under which the said officers and servants orany of them, shall on retirement or discharge receive pensions, gratuities or compassionate allowances, and under which the surviving spouse or children and, in the absence of the surviving spouse or children, the parents, brothers and sisters, if any, dependent on any of the said officers and servants, shall, after their death, receive compassionate allowances and the amounts of such pensions, gratuities or compassionate allowances;(i)prescribing the procedure to be followed in removing from service or dismissing or otherwise punishing any municipal officer or servant other than an officer who is appointed under section 40 or 45 or who is appointed to act in the place of such officer;(j)authorizing the payment of contributions, at certain prescribed rates and subject to certain prescribed conditions, to any pension or provident fund which may, with the approval of the Standing Committee, be established by the said officers and servants or to such provident fund, if any, as may be established by the Corporation for the benefit of the said officers and servants.(k)prescribing the conditions under which and, subject to the provisions of sub-section (2) of section 50, the authorities by whom the said officers and servants or any of them, may be permitted while on duty or during leave to perform a specified service or series of services for a private person or body or for a public body, including a local authority, or for the Government and to receive remuneration therefor;(l)in general, prescribing any other conditions of service of the said officers and servants.(2)The Standing Committee may also from time to time frame regulations not inconsistent with the provisions of this Act and the rules-(a)determining the standards of fitness of buildings for human habitation;(b)regulating the declaration of expenses incurred by the Commissioner under the provisions of this Act and the rules in respect of any materials or fittings, supplied or work executed or thing done to, upon or in connection with some building or land which are recoverable from the owner or occupier to be improvement expenses;(c)prescribing the powers of the Municipal Chief Auditor with regard to the disapproval of and the procedure with regard to the settlement of objections to expenditure from the revenue of the Corporation;(d)regulating the grant of permission by the Commissioner for the construction of shops, ware-houses, factories, huts or buildings designed for particular uses in any streets, portions of streets or localities specified' in a declaration in force under section 269.(3)(a)No regulation under sub-section (1) or under clause (a) of sub-section (2) shall have effect until it has been confirmed by the Corporation and, if made under clause (h) of sub-section (1), until it has in addition been confirmed by the [State] Government.(b)regulations under [Clause (c) of sub-section (2)] shall be made in consultation with the Chief Auditor and shall not have effect unless sanctioned by the Corporation.(4)With reference to officers and servants appointed under chapter XX and to expenditure from the Transport Fund, the provisions of sub-section (1) and of clause (c) of sub-section (2) shall apply as if for the words "Standing Committee", the words "Transport Committee" has been substituted.
