Section 1 in West Bengal Municipal Employees' (Classification, Control, Appeal and Conduct) Rules, 2010
1. Short title, commencement and application ana interpretation
. (1) These rules may be called the West Bengal Municipal Employees' (Classification, Control, Appeal and Conduct) Rules, 2010.(2)They shall come into force on the [date] [Date of commencement : 9.3.2010] of their publication in the Official Gazette.(3)These rules shall apply to all the whole-time permanent employees under the employment of the Municipalities, the Notified Area Authorities, but shall not cover an employee engaged for a limited time only under an agreement or engaged under sub-section (5) of section 54 of the West Bengal Municipal Act, 1993 on contract or commission basis or otherwise, by the Municipal Authority or Notified Area Authority which contains no stipulation regarding pension, or an employee on deputation on foreign service.(4)Power of interpreting these rules is reserved to the State Government.
