Section 95 in The Chhattisgarh Municipalities Act, 1961
95. State Government to make rules.
- [The State Government may make rules in respect of qualification recruitment, appointment leave, scale of pay, all allowances by whatever name called, loan, pension, gratuity, compassionate fund, provident fund, annuity, dismissal, removal, conduct and other departmental punishment and appeal and service conditions for Municipal employees other than a member of the State Municipal Service.] [Substituted by M.P. Act No. 32 of 1967.]
