Section 74 in Gauhati Municipal Corporation Act, 1971
74. Powers of Standing Finance Committee to made regulations.
(1)Subject to other provisions of this Act, the Corporation may, in consultation with the Standing Finance Committee and the Municipal Services Commission, frame regulations -(a)Fixing the amount and nature of security, if any, to be furnished;(b)Regulating the grant of leave, leave allowance and officiating allowance;(c)Regulating the great of pension, bonus and gratuities;(d)Regulating the grant of travelling allowance and house-rent allowance;(e)Regulating the fixation of initial pay on a time-scale of pay;(f)Regulating compassionate allowance and gratuities to municipal officers and staff and families of deceased municipal officers and staff;(g)Establishing and maintaining provident or annuity fund and making contributions thereto compulsory by both the municipal employees and the Corporation;(h)Prescribing the qualification for employment of municipal officer and staff;(i)Regulating conduct of municipal officer and staff; and(j)General prescribed the condition of service of municipal officers and staff;Provided that in framing regulations as aforesaid express provision shall be made so as to ensure that any money payable to a municipal officer or staff upon his retirement from any provident fund or annuity fund or as gratuity shall be paid to him within six months of such retirement.(2)The Corporation may, in accordance with the regulations framed under sub-section (1) grant -(a)Pensions, allowances, bonuses and gratuities to municipal officers and staff; and(b)Compassionate allowances and gratuities to members of the families of deceased municipal officers and staff and may also supplement contributions to a provident fund or an annuity fund in accordance with the said regulations.(3)Subject to any regulations framed under sub-section (1), the Commissioner may grant leave of absence to any municipal officer or staff;Provided that the Commissioner shall not grant leave of absence for any period exceeding one month to any municipal officer or staff not appointed by the Commissioner, without obtaining the sanction of the Standing Finance Committee to such leave.Explanation. - For the purposes of this Chapter the family of a municipal officer or staff shall be deemed to include his wife, children, father, mother, brother on sister, dependent upon him for support.
