Section 76 in Andhra Pradesh Municipalities Act, 1965
76. Power of council to frame regulations.
(1)Subject to the provisions of this Act and the rules which the Government may make in this behalf, the council may frame regulations in respect of officers and employees of the municipality appointed under Section 74(a)fixing the amount and nature of security to be furnished;(b)prescribing educational or other qualifications;(c)regulating the grant of leave, leave allowances, acting allowances and travelling allowances;(d)regulating the grant of pensions and gratuities;(e)establishing and maintaining provident funds and making contribution thereto compulsory;(f)regulating conduct; and(g)generally prescribing conditions of service;Provided -(i)that the amount of any leave, leave allowances, travelling allowances, pension or gratuity provided for in such regulations shall, in no case without the special sanction of the Government, exceed what would be admissible in the case of Government employees of similar standing and status; and(ii)that the conditions under which such allowances are granted or any leave, superannuation or retirement is sanctioned, shall not without similar sanction be more favourable than those for the time being prescribed for such Government employees.(2)Until rules and regulations are made under sub-section (1), the rules and regulations which were applicable to such officers and employees immediately before the commencement of this Act in respect of the matters specified in that sub-section shall continue to apply to them.
