Section 355 in The Chhattisgarh Municipalities Act, 1961
355. Power to make rules.
(1)In addition to any power specially conferred by this Act, the State Government may prescribe forms and make rules generally for the purpose of carrying into effect the provisions of this Act.(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely:-(i)procedure to be followed in disposal of election petition;(ii)conditions subject to which the [President-in-Council] [Substituted by M.P. Act No. 20 of 1998.] is to exercise the powers of the Council;(iii)conditions subject to which the powers of the Council are to be delegated to the President or Vice-President, Chairman of the [President-in-Council] [Substituted by M.P. Act No. 20 of 1998.] or other Committees;(iv)(a)constitution of Municipal service for the State and recruitments and appointments thereto;(b)qualifications, scale of pay, leave, leave allowance, acting allowance, loan, pension, gratuity, annuity, compassionate fund, provident fund, dismissal, removal, conduct, departmental punishments, appeals and other service conditions of the members of the State Municipal service;(c)[ the proportion in which the contribution shall be made by Councils concerned under the proviso to sub-section (3) of Section 86.] [Inserted by M.P. Act No. 32 of 1967.](v)classes or grades of officers who shall have right to appeal in case of any departmental punishment other than censure;(vi)formation and working of Municipal fire brigade and utilisation of Municipal fire brigade within or without Municipal limits;(vii)minimum cash balance to be maintained by a Council;(viii)regulation of transfer of Municipal property;(ix)form and manner in which budget estimates shall be prepared and laid before the Council;(x)closing balance which a Council shall maintain at its credit at the end of the year;(xi)the manner in which accounts shall be kept and publication of such accounts;(xii)the time within which and the manner in which matters shall be referred to the State Government with respect to audit report under Section 122;(xiii)maximum cost which may be incurred on any public reception, ceremony, entertainment or exhibition;(xiv)extent of the independent authority of the Council in respect of management of public institutions maintained out of the Municipal fund;(xv)the manner of making applications for permission to borrow money; the enquiries to be made in relation to loans and the manner of conducting such enquiries; the inspection of such works carried out by means of loans; and the utilization of unexpended balances of loans;(xvi)the manner of publication of notice and the form in which notice under Section 129 (2) shall be published;(xvii)[ manner of publication of notice under Section 130 (3)] [Substituted by M.P. Act No. 18 of 1975.];(xviii)form in which notice of transfer of title shall be given;(xix)form in which notice of demand shall be served on the person liable for payment of tax;(xx)(i)form in which warrant for recovery shall be issued under Section 167 (1); and(ii)form in which notice regarding sale of property distrained shall be given;(xxi)regulation of procedure for sale of immovable property;(xxii)manner of registration of births, deaths and marriages;(xxiii)regulation of powers conferred under Section 287 (1) and conditions and restrictions subject to which such powers shall be exercised;(xxiv)term for which and conditions subject to which a person shall be committed to a poor house;(xxv)regulation of establishment, maintenance and management of primary schools and other educational institutions;(xxvi)rules regulating the procedure to be followed and the maximum amount which may be accepted by way of composition by the persons empowered to accept composition for offences;(xxvii)manner in which the appointment of the Appeal Committee shall be made;(xxviii)intermediate office or offices through which correspondence between Councils or their subordinate agencies and the State Government or Government authorities shall pass;(xxix)regulation of representations made under this Act;(xxx)manner of preparation and submission of returns, statements and reports to the State Government or Government authorities;(xxxi)control which may be exercised over Councils in respect of financial matters generally and as to the authority which may exercise such control;(xxxii)cases which, and the authorities to whom, and the conditions subject to which, orders and decisions given under the provisions of this Act, and not expressly provided for as regards appeal, shall be appealable;(xxxiii)authorising inspection by servants of Government or institutions and works which are done under the management or control of a Council and regulating such inspection;(xxxiv)preparation of plans and estimates for works which are to be partly or wholly constructed at the expense of the Council;(xxxv)all matters required to be prescribed by rules under this Act.
