Section 91(1) in Karnataka Municipal Corporations Act, 1976
(1)The Government may by rules provide for the following matters namely:-(a)the tenure of office, salaries and allowances, provident fund, pension, gratuity, leave of absence and other conditions of service of officers and other employees appointed under this Chapter;(b)the procedure to be followed in imposing any penalty under sub-section (1) of section 90, suspension pending departmental inquires before the imposition of such penalty and the authority by whom such suspensions may be ordered; the officer or authority to whom an appeal shall lie under sub-section (4) of that section;(c)any other matter which is incidental to or necessary for the purpose of regulating the appointment and conditions of service of persons appointed to services and posts under the corporation and any other matter for which, in the opinion of the Government, provision should be made by rules.
