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[Cites 0, Cited by 0] [Section 323(2)] [Section 323] [Entire Act]

State of Karnataka - Subsection

Section 323(2)(g) in Karnataka Municipalities Act, 1964

(g)for regulating the recruitment and conditions of service of officers and servants, and determining the conditions under which such officers and servants, or any of them, shall receive pensions, gratuities, or compassionate allowances on retirement, or on their becoming disabled through the execution of their duty, and the amount of such pensions, gratuities, or compassionate allowances; and for prescribing the conditions under which any gratuities, or compassionate allowance may be paid to the surviving relations on the death of any such officers or servants;