Section 80(f) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(f)determining the conditions under which the employees or any of them shall on retirement or discharge or in the event of injury or disability receive pension, gratuity or compassionate allowance and under which heirs or surviving relatives shall receive pension, gratuity or compassionate allowance and the rate or amounts of such pension, gratuity or compassionate allowance;
