51. Power of Municipal Board to frame regulations for establishments.
- The Board at a meeting specially convened for the purpose, by a resolution in favour of which not less than two-thirds of the Commissioners present at such meeting shall have voted, may make regulations consistent with this Act and with any rules made thereunder, in respect of officers and employees on its staff for-(a)fixing the amount and nature of the security to be furnished;(b)regulating the grant of leave allowances, acting allowances and traveling and other allowances; and(c)regulating conduct and generally laying down condition of services-Provided that -(1)The amount of any leave, leave allowances, traveling allowances, or gratuity provided for in such regulations, shall in no case, without the special sanction of the State Government exceed what would be admissible in case of State Government officials of similar class and status.(2)The conditions under which such allowances are granted or any leave, superannuation or retirement sanctioned, shall not, without similar sanction, be more favourable than those for the time being in force for such State Government officials.
