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97. Power of Corporation to make regulations. (1) 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 undersub-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 the Corporation and any other matter for which in the opinion of 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. 1. Ins. by Act 55 of 1974, s. 10 (w.e.f. 10-1-1975).    |
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