(1)The board at a meeting may from time to time, determine and appoint the establishment to be employed by it and may fix the salaries and allowances to be paid to such establishment:Provided that subject to the scale of establishment approved by the Board, the Chairman may appoint such persons as he may think fit with the prescribed qualifications if the monthly salary of the office does not carry more than fifty rupees or a salary rising by periodical increments to more than fifty rupees. The Chairman may remove from time to time such persons for inefficiency negligence of duty or misconduct:Provided further that the appointment of any officer whose pay is wholly or partly contributed by the State Government shall not be created or abolished without the sanction of the State Government and that every nomination to, or dismissal from, any such appointment shall be subject to confirmation by the State Government.(2)Right of appeal-Consequent on disciplinary action against him every employee of a Municipal Board shall have the right of appeal to the Board from the orders of the Chairman or Vice-Chairman; and in the case of orders involving dismissal or removal of officers not liable to be so dismissed or removed by the Chairman or Vice-Chairman, an appeal to the Government in the Local Self-Government Department may be filed as may be prescribed by rules.(3)Gratuity or pension-A Municipal Board may at a meeting, from time to time, make rules for gratuities or pension to be granted and paid out of its fund to its establishment subject to the approval of the State Government.(4)Provident Fund-A Municipal Board at a meeting may, with111 the sanction of the State Government, make rules-(a)for the creation and management, of a Contributory Provident Fund for its establishment;(b)for compelling members of its establishment to make contribution to such Fund;(c)for making contribution to the fund by the Board at such rates and subject to such conditions, as may be prescribe, out of the Municipality Fund; and(d)for the payment of moneys out of such Provident Fund.
