Section 98 — Power of Corporation to make regulations.

(1) 1 [ 2 [The Corporation]] may make regulations to provide for any one or more of the following matters, namely:-- (a) the tenure of office, salaries and allowances, provident funds, pensions, gratuities, leave of absence and other conditions of service of officers and other employees appointed under this Chapter; (b) the powers, duties and functions of the Municipal Secretary; (c) the qualifications of candidates for appointment to posts specified in sub-section (1) of section 89 and to posts dealt with in the first schedule of post referred to in sub-section (2) of section 90 and the manner of selection for appointments to posts dealt with in the second schedule of posts referred to in that sub-section; (d) the procedure to be followed in imposing any penalty under sub-section (1) of section 95, suspension pending departmental inquiries before the imposition of such penalty and the authority by whom such suspension may be ordered; the officer or authority to whom an appeal shall lie under sub-section (4) of that section; (e) any 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 3 [ 4 [the Corporation]] and any other matter for which in the opinion of 3 [ 4 [the Corporation]] provisions should be made by regulations. (2) No regulation under clause (c) of sub-section (1) shall be made except after consultation with the Commission.

‹ Prev All sections Next ›