Section 77A(2) in Tamil Nadu District Municipalities Act, 1920
(2)Upon the issue of a notification under sub-section (1), the [State Government] [The word 'Provincial Government' were substituted for the words 'Local Government' by the Adaptation Order of 1937 and the word 'State' was substituted for 'Provincial' by the Adaptation Order of 1950.] shall have power, [subject to the provisions of section 304] [This expression was substituted for the expression 'subject to the provisions of section 305A' by section 2 of the Tamil Nadu District Municipalities (Amendment) Act, 1972 (Tamil Nadu Act 5 of 1973)], to make rules to regulate the classification, methods of recruitment, conditions of service, pay and allowances and discipline and conduct of the municipal service thereby constituted and such rules may vest jurisdiction in relation to such service in the State Government or in such other authority or authorities as may be prescribed therein.]
