Section 81(1) in The Mumbai Municipal Corporation Act, 1888
(1)The [Standing Committee] [These words were substituted for the words 'Mayor-in-Council' by Maharashtra 27 of 1999, Section 37, (w.e.f. 23-4-1999).] shall from time to time frame regulations in consonance with any resolution that may to be passed by the Corporation, -(a)fixed the amount and the nature of the security to be furnished by any municipal office or servant from whom it may be deemed expedient to require security;(b)regulating the grant of leave to municipal officers and servants;(c)authorizing the payment of allowances to the said officer and servants, or to certain of them, whilst absent on leave;(d)determining the remuneration to be paid to the persons appointed to act for any of the said officers or servants during their absence on leave;(dd)[ authorizing the payment of travelling or conveyance allowance to the said officers and servants;] [This clause was inserted by Bombay 12 of 1936, Section 5(1).](e)regulating the period of service of all the said officers and servants;(f)determining the conditions under which the said officers and servants, or any of them, shall on retirement or discharge receive pensions, gratuities or compassionate allowances and under which [the surviving spouse or children and in the absence of the surviving spouse or children the parents, brothers and sisters if any] [These words were substituted for the original by Bombay 76 of 1948, Section 9.] dependent on any of the said officers and servants, shall, after their death, receive compassionate allowances and the amounts of such pensions, gratuities or compassionate allowances;(g)authorizing the payment of contributions, at certain prescribed rates and subject to certain prescribed conditions, to any pension or provident fund which may, with the approval of the [Standing Committee] [These words were substituted for the words 'Mayor-in-Council' by Maharashtra 27 of 1999, Section 37, (w.e.f. 23-4-1999).] be established by the said officers and servants [or to such provident funds, if any, as may be established by the Corporation for the benefit or the said others and servants;] [These words were added by Bombay 6 of 1922, Section 27(1), and the addition shall be deemed to have been made and to have had effect from such date as may be fixed by the corporation.](h)[ in general, prescribing any other conditions of service of the said officers and servants.] [This clause was inserted by Bombay 12 of 1936, Section 5(2).]Such regulations to be subject to confirmation by the corporation, and, if made under clause (f), by [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government.
