Section 50(b) in The U.P. Municipalities Act, 1916
(b)the determination, in accordance with any regulation in this behalf, of questions arising in respect of the service, [transfer] [Inserted by U.P. Act No. 7 of 1949.], leave, pay, privileges and allowances of servants of the [Municipality] [Substituted by U.P. Act No. 12 of 1994.];(bb)[ general supervision over all officers and works of the] [Added by U.P. Act No. 7 of 1949.] [Municipality] [Substituted by U.P. Act No. 12 of 1994.];
