Section 13(1) in Chhattisgarh Municipal Corporation (Appointment and Conditions of Service of Officers and Servants) Rules, 2007
(1)The Corporation shall be competent to prescribe the method/procedure under which decision is to be taken in respect of medical treatment. General Provident fund and Pension. The other conditions of service which have not been provided in these rules or any other rules made under the Act shall be deemed to be the same which are applicable to government servants on the same post from time to time.Notwithstanding anything contained in sub-rule (1), the following rules as amended from time to time applicable to the government servants shall be applicable to the employees of the Corporation, namely :-(a)Chhattisgarh Fundamental Rules Volumes I and II.(b)Chhattisgarh Travelling Allowances Rules.(c)Chhattisgarh Civil Services (Leave) Rules, 1977.(d)Chhattisgarh Civil Service (Conduct) Rules, 1965.(e)Chhattisgarh Civil Services (Classification, Control and Appeal) Rules, 1966.
