306. Power to make rules as to business and affairs.
(1)The Board at a meeting specially convened for the purpose may by subsidiary rules consistent wit h this Act and with any rules made there under by the State Government provide for-(a)the time and place of their meeting and of the meetings of committees the business to be transacted at such meetings and the manner in which notice of such meetings shall be given;(b)the conduct of proceeding as at such meetings, the method of voting the due record of all dissent and discussions, and the adjournment of such meetings;(c)the custody of the common seal and the purposes for which it shall be used;(d)the division of duties among the Commissioners of the Municipal Board, and the powers to be exercised by committees or Commissioners to whom particular duties are assigned;(e)the persons by whom receipt shall be granted for money received under this Act;(f)the duties, appointment, leave, fining, suspension and removal of municipal officers and servants;(g)the appointment or election of the Chairman or Vice-Chairman of committees and the delegation of powers by the Board to committees;(h)regulation of the expenditure of money for purpose provided for in the budget estimates;(i)the nature and amount of security to be furnished different classes of officers or servants of the Board for the proper discharge of their duties; and(j)other similar matter and may, by such rules annul, alter or add to all or any of the rules in the second Schedule.(3)Rules made under this section consistent with the Act shall be subject to the sanction of the State Government and shall, if sanctioned be published in such manner as the State Government may direct and shall have the force of law.(4)The rules in the Second Schedule shall have effect as if enacted in the body of this Act until annulled or altered by rules made under sub-section (1).
