Section 43 in West Bengal Municipal (Employees' Service) Rules, 2010
43. Circumstances in which an employee may be permitted to perform a specified service
. Subject to the provisions of rule 46 an employee may be permitted to perform a specified service or series of services for a private person or body or in Undertakings/Statutory Bodies under the control of the Government and in State aided non-Government organisation including Academic Bodies or Local Body and if the service be material, to receive as fee/remuneration therefor, a recurring or non-recurring fee/remuneration.Provided that, -(i)unless the employee is on leave, the sanctioning authority certifies in writing that the services can be performed without detriment to the employee's official duties or responsibilities; and(ii)when the services are performed during time which would otherwise be spent in the performance of official duties, the fee shall be credited to the Municipal Fund unless the sanctioning authority for special reasons which should be recorded, directs that the whole or any specified part thereof may be paid to the employee.Note : When an employee is permitted to undertake without detrimental to his normal duties any outside work, e.g. work for a private person/body or in Undertakings/Statutory Bodies under the control of the Government and the State aided non-Government Organisation including Academic Bodies/Local Body, he may be authorised to receive a recurring or non-recurring fee for such work subject to the following conditions :(i)in the case of recurring monthly fee/remuneration, it shall be restricted to a sum not exceeding 20% of the basic pay of the concerned employee under the local body.The Admissible amount of fee/remuneration shall be allowed for a period not exceeding six (6) months, and the employee may retain the whole amount without crediting any portion thereof to the Municipal fund.(ii)In the case of fee/remuneration paid for work done on an occasional basis or of an ad-hoc nature, the fee/remuneration offered may be received by the employee concerned, provided that during any financial year the total of such fee/remuneration shall not exceed 20% of his basic pay for the year. No portion of such fee/ remuneration shall be required to be credited to the Municipal Fund.
