Section 415(3) in The City of Nagpur Corporation Act, 1948
(3)Municipal officers and servants. - (a) the qualifications of persons to be appointed Medical Officer of Health, Chief Engineer, or Engineer in charge of a separate department of Corporation works, or of persons to be appointed to posts requiring scientific or technical knowledge, and the qualifications of persons to be appointed Corporation officers or servants;(b)the conditions of service of Corporation officers or servants;(c)the procedure to be followed in dismissing or removing from office or otherwise punishing or penalising any Corporation officer or servant, and the cases in which and the authorities to which an appeal may be allowed;(d)the Corporation officers or servants from whom security may be required and the amount and nature of the security;(e)the grant of leave to Corporal ion officers and servants;(f)leave salaries to Corporation officers and servants on leave;(g)the remuneration of persons appointed to act for any of the said officers or servants during their absence on leave;(h)the period of service of Corporation officers and servants;(i)the conditions under which Corporation officers and servants may receive pensions, gratuities or compassionate allowances on retirement or discharge and the grant of gratuities to the surviving relatives of any such officers or servants;(j)the conveyance allowance payable to Corporation officers;(k)the travelling allowance of Corporation officers and servants;(l)the determination of what Corporation officers and servants are essential for the purposes of section 56;
