KARNATAKA
MUNICIPAL CORPORATIONS RULES, 1977
PREAMBLE
Whereas the draft of the
Karnataka Municipal Corporations Rules, 1977 was published as required by
sub-section (1) of Section 421 of the Karnataka Municipal Corporations Act,
1976 (Karnataka Act No. 14 of 1977) in the Notification No. HMA 270 MNU 77,
dated 27th October, 1977 (GSR 324 in Part IV, Section 2C(i) of the Karnataka
Gazette dated, 28th October, 1977) inviting objections and suggestions from all
persons likely to be affected thereby before 7th November, 1977.
Whereas the said Gazette made
available on 3rd November, 1977.
Whereas the objections and
suggestions received on the said draft have been considered by the Government.
Now, therefore, in exercise of
the powers conferred by Section 421 of the Karnataka Municipal Corporations
Act, 1976 (Karnataka Act No. 14 of 1977), the Government of Karnataka hereby
makes the following rules, namely.
CHAPTER I PRELIMINARY
Rule - 1. Title and commencement.
(1) These rules may be called the Karnataka Municipal Corporations Rules,
1977.
(2) They shall come into force at once.
Rule - 2. Definitions.
In these rules unless the
context otherwise requires,
(1) "Act" means the Karnataka Municipal Corporations Act, 1976
(Karnataka Act 14 of 1977);
(2) "Commission" means the Karnataka Public Service Commission;
(3) "Appointing Authority" means the authority mentioned in the
Schedule;
(4) "Direct recruitment relating to any post" means appointment
otherwise than by promotion;
(5) "Equivalent qualification" means qualification notified by the
Government as equivalent to a qualification prescribed in respect of any post
in these rules relating to recruitment;
(6) "Promotion" means appointment from a post or grade of service
or class of service to a higher post or higher grade of service or higher class
of service;
(7) "Ex-Serviceman" means a person who has served in any rank
(whether as a combatant or non-combatant) in the Armed Forces of the Union for
a continuous period of not less than six months and.
(i) has been released, otherwise than by way of dismissal or discharge on
account of misconduct or inefficiency, or has been transferred to the reserve
pending such release; or
(ii) has to serve for more than six months for completing the period of
service requisite for becoming entitled to be released or transferred to the
reserve as aforesaid;
(8) "Bachelor's Degree", "Master's Degree" or
"Doctorate" means such degree or doctorate granted by a University
established by law in India;
(9) "Armed Forces of the Union" means the Naval, Military or Air
Forces of the Union and includes the Armed Forces of the Former Indian States;
(10) "Selection" means selection in accordance with the provisions
of these rules.
(i) after consulting the Commission where such consultation is necessary; or
(ii) by the Advisory or Selection Committee, if any, appointed for the
purpose by the Government; or
(iii) by the Appointing Authority where no Advisory or Selection Committee has
been appointed.
CHAPTER
II TAXATIONS
Rule - 3. Publication of resolution for imposing taxes under Section 104.
The notice of resolution
for imposing the tax shall be in Form-A and shall be published in the
newspapers and also in the Notice Board of the Corporation office.
Rule - 4. Collection of transfer duty.
(1)
The Sub-Registrar shall
at the time of the registration of the instrument maintain an account of the
duty of transfer levied in respect of each such instrument i.e., regulating the
collection and shall send an account thereof to the Corporation at the end of
every month and also to the District Registrar of Stamps.
(2)
Three per cent of the
amount so collected shall be deducted towards expenses incurred by the
Government in connection with thereof.
(3)
The District Registrar
shall send intimation to the Commissioner of the Corporation once in every
quarter about the amount payable to the Corporation, on the basis of the said
information and the Commissioner shall prepare a bill and draw the amount from
the concerned District Treasury and credit the same to the Corporation fund.
Rule - 4-A. Depreciation for the buildings.
The
depreciation for buildings of the class referred to in sub-clause (ii) of
clause (a) of the proviso to sub-section (2) of Section 109 shall be as
follows.
|
|
Age of the Building
|
Depreciation
|
|
|
If the age of the
building.
|
|
|
1.
|
does not exceed five
years
|
Ten per cent
|
|
2.
|
exceeds five years but
does not exceed ten years
|
Fifteen per cent
|
|
3.
|
exceeds ten years but
does not exceed fifteen years
|
Twenty per cent
|
|
4.
|
exceeds fifteen years
but does not exceed twenty-years
|
Twenty-five per cent
|
|
5.
|
exceeds twenty years
but does not exceed twenty-five years
|
Thirty per cent
|
|
6.
|
exceeds twenty-five
years but does not exceed thirty years
|
Thirty-five per cent
|
|
7.
|
exceeds thirty years
but does not exceed thirty-five years
|
Forty per cent
|
|
8.
|
exceeds thirty-five
years but does not exceed forty years
|
Forty-five per cent
|
|
9.
|
exceeds forty years
but does not exceed forty-five years
|
Fifty per cent
|
|
10.
|
exceeds forty-five
years but does not exceed fifty years
|
Fifty-five per cent
|
|
11.
|
exceeds fifty years
but does not exceed fifty-five years
|
Sixty per cent
|
|
12.
|
exceeds fifty-five
years but does not exceed sixty years
|
Seventy per cent.]
|
CHAPTER
III PROPERTY AND CONTRACTS
Rule - 5. Disposal of property.
No movable property
exceeding rupees two thousand in value shall be sold otherwise than by the
public auction.
Rule - 6. Powers of the several authorities of the Corporations to sanction estimates.
(1) The powers of the several authorities of the
Corporation of the City of Bangalore to sanction estimates shall be as follows,
namely.
(i)
The Commissioner may
sanction any estimates the amount of which does not exceed Rupees 10 lakhs;
(ii)
When the amount of an
estimate exceeds Rupees 10 lakhs but does not exceed Rupees 15 lakhs, sanction
of the Standing Committee shall be required;
(iii)
Any estimate the amount
of which exceeds Rupees 15 lakhs but does not exceed Rupees 30 lakhs, shall
require sanction of Corporation;
(iv)
Any estimate the amount
of which exceeds Rupees 30 lakhs shall require the sanction of the Government;
(2) The powers of the several authorities of the
Corporations of the Cities of Hubli-Dharwad and Mysore to sanction estimates
shall be as follows, namely.
(i)
The Commissioner may
sanction any estimate the amount of which does not exceed Rupees 2 lakhs;
(ii)
When the amount of an
estimate exceeds Rupees 2 lakhs but does not exceed Rupees 4 lakhs, sanction of
the Standing Committee shall be required;
(iii)
Any estimate the amount
of which exceeds Rupees 4 lakhs but does not exceed Rupees 8 lakhs, shall
require sanction of the Corporation;
(iv)
Any estimate the amount
of which exceeds Rupees 8 lakhs shall require the sanction of Government.
(3) The powers of the several authorities of the
Corporations of the Cities of Belgaum, Mangalore and Gulbarga to sanction
estimates shall be as follows namely.
(i)
The Commissioner may
sanction any estimate the amount of which does not exceed Rupees 1 lakh;
(ii)
When the amount of an
estimate exceeds Rupees 1 lakh but does not exceed Rupees 3 lakhs, sanction of
the Standing Committee shall be required;
(iii)
Any estimate the amount
of which exceeds Rupees 3 lakhs but does not exceed Rupees 8 lakhs, shall
require sanction of the Corporation;
(iv)
Any estimate the amount
of which exceeds Rupees 8 lakhs shall require the sanction of the Government.]
Rule - 6-A. Restriction on the power to make contracts.
(1) (a) The restriction on the power of the several
authorities of the Corporation of the City of Bangalore to make contracts shall
be as follows, namely.
(i)
The Commissioner shall
not make a contract involving the expenditure exceeding Rupees 10 lakhs unless
he has obtained sanction of the Standing Committee;
(ii)
The Standing Committee
shall not authorise making of contract involving an expenditure exceeding
Rupees 15 lakhs unless sanction of the Corporation thereto is obtained;
(iii)
The Corporation shall
not authorise making of contract involving an expenditure exceeding Rupees 20
lakhs unless it has obtained sanction of the Government.
(b)
Any variation of the contract involving an expenditure which exceeds 5 per cent
over the expenditure involved in the original contract shall require sanction
of the Standing Committee if the original contract has been made by the
Commissioner of the Corporation if the original contract has been made with the
sanction of the Standing Committee and of the Government if the original
contract has been made after obtaining the sanction of the Corporation.
(2) (a) The restriction on the power of the
several authorities of the Corporations of the Cities of Hubli-Dharwad and
Mysore to make contracts shall be as follows, namely.
(i)
The Commissioner shall
not make a contract involving an expenditure exceeding Rupees 3 lakhs unless he
has obtained sanction of the Standing Committee;
(ii)
The Standing Committee
shall not authorise making of contract involving an expenditure exceeding
Rupees 5 lakhs unless sanction of the Corporation thereto is obtained;
(iii)
The Corporation shall
not authorise making of contract involving an expenditure exceeding Rupees 10
lakhs unless it has obtained sanction of the Government.
(b)
Any variation of the contract involving an expenditure which exceeds 5 per cent
over the expenditure involved in the original contract shall require sanction
of the Standing Committee if the original contract has been made by the Commissioner
of the Corporation if the original contract has been made with the sanction of
the Standing Committee, and of the Government if the original contract has been
made after obtaining the sanction of the Corporation.
(3) (a) The restriction on the power of the
several authorities of the Corporations of the Cities of Belgaum, Mangalore and
Gulbarga to make contracts shall be as follows, namely.
(i)
The Commissioner shall
not make a contract involving an expenditure exceeding Rupees 2 lakhs, unless
he has obtained sanction of the Standing Committee;
(ii)
The Standing Committee
shall not authorise making of contract involving an expenditure exceeding
Rupees 5 lakhs unless sanction of the Corporation thereto is obtained;
(iii)
The Corporation shall
not authorise making of contract involving an expenditure exceeding Rupees 8
lakhs unless it has obtained sanction of the Government.
(b)
Any variation of the contract involving an expenditure which exceeds 5 per cent
over the expenditure involved in the original contract shall require the
sanction of the Standing Committee if the original contract has been made by
the Commissioner of the Corporation if the original contract has been made with
the sanction of the Standing Committee, and of the Government if the original contract
has been made after obtaining the sanction of Corporation.]
Rule - 7. Invitation to tenders.
The advertisement
inviting tenders for contracts shall be published only in such newspapers
having the circulation of not less than five thousand copies per day.
CHAPTER IV REGULATION
OF BUILDINGS
Rule - 8. Additional documents to be furnished.
Where any person intends to
construct or reconstruct a building he shall, in addition to the documents
specified under Section 299, furnish the following documents namely.
(1) Title deed or Possession Certificate (Certified Copies).
(2) Katha Certificate (Extract).
(3) Up-to-date tax paid receipt (Certified Copies).
(4) Schedule-II form of the Government of India, Ministry of Works and
Housing, National Building Organisation.
(5) Form 'A' (Bye-law No. 2) affixing 50 paise Court Fee Stamp.
(6) Challan for having remitted the licensing fee.
CHAPTER V PREVENTION
OF DISEASES
Rule - 9. Enforcement of Vaccination.
Vaccination may be enforced in
the following manner.
"The Corporation shall
enforce Vaccination throughout the city in such manner as may be specified by
Health Officer and it may enforce re-vaccination throughout the city or in any
part thereof, in respect of such person to such extent and in such manner as
may be specified from time to time by the Health Officer."
CHAPTER
VI OFFICERS
AND SERVANTS OF THE CORPORATION
Rule - 10. Direct Recruitment.
(1)
All vacancies in respect
of direct recruitment shall be filled either by competitive examination or by
selection through the Commission in accordance with the Karnataka Public
Service Commission (Service of Local Authorities) (Functions) Rules, 1963.
(2)
All posts other than
posts mentioned in sub-rule (1) to be filled by direct recruitment shall be
filled by the appointing authority concerned on the basis of the performance of
the candidate, out of the list sent by the Employment Exchange at the viva voce
or such other test or tests the appointing authority may deem fit to conduct in
each case.
Rule - 11. Procedure for Appointment.
Subject to the provision
of these rules appointment to any cadre of the post shall be made.
(1)
In the case of a direct
recruitment.
(a)
If it is by competitive
examination in the order of merit from the list of the candidates prepared by
the Commission or by the appointing authority;
(b)
If it is by selection,
after giving such adequate publicity to the recruitment, such Appointing
Authority may determine in the order of merit of the candidates as determined
by the Commission or the Appointing Authority, as the case may be.
(2)
In the case of
recruitment by promotion.
(a)
If it is to a post to be
filled by promotion by selection of a person on the basis of merit and
suitability in all respects to discharge the duties of the post with due regard
to the seniority from among persons available for promotion;
(b)
If it is to a post other
than referred to in clause (a) by selection of a person on the basis of seniority-cum-merit,
that is, seniority subject to the fitness of the candidate to discharge the
duties of the post, from among persons eligible for promotion.
Rule - 12. Disqualification for Appointment.
(1)
No person shall be
eligible for appointment to any service under the Corporation unless he is.
(a)
A Citizen of India; or
(b)
Eligible for appointment
to a State Civil Service.
(2)
No person who has more
than one wife living and no woman who has married a person already having
another wife, shall be eligible for appointment to any Corporation Service.
(3)
No person who attempts
to obtain extraneous support of his candidature from official or non-official
shall be eligible for appointment to any Corporation Service.
(4)
No applicant for
appointment to any post shall be eligible for appointment if he is at the time
of his application in permanent or temporary employment in any Department of
Government or under any other State Government or Central Government or any
other Authority specified by the Government in this behalf and has made the
application without the written consent of the Head of the Department or the
Government or the authority, as the case may be under whom he is employed.
(5)
No person shall be
eligible for appointment to any Corporation Service if he or she.
(a)
Is or has been a member
of or associated himself or herself with any body or association after such
body or association is declared as an unlawful body or association; or
(b)
Has participated in or
associated with any activity or programme.
(i)
Aimed at subversion of
the Constitution of India;
(ii)
Aimed at organised
breach or defiance of law, involving violence;
(iii)
Which is prejudicial to
the interests of the sovereignty and intergrity of India or the security of the
State;
(iv)
Which promotes on
grounds of religion, race, language, caste or community feelings of enmity or
hatred between different sections of the people;
(c)
Is dismissed from
service under the Government of India or under any State Government or any
Corporation;
(d)
Is or has been
permanently debarred or disqualified by the Union or any State Public Service
Commission from appearing for any examinations or selections conducted by it.
(6)
No person who is or has
been convicted of an offence involving moral turpitude or who is or has been
temporarily debarred or disqualified by the Union or any State Public Service
Commission from appearing for examinations or selections conducted by it shall
ordinarily be appointed to Corporation Service unless Government after review
of all the circumstances consider him suitable for such appointment.
Rule - 13. Age limit for Appointment.
(1) Every candidate for appointment by direct
recruitment must have attained the age of 18 years and not attained the age of.
(a)
35 years in the case of
a person belonging to any of the Scheduled Castes or Scheduled Tribes or
Backward Tribes;
(b)
33 years in the case of
a person belonging to any of the Backward Caste or Backward Communities; and
(c)
30 years in the case of
any other person on the last date fixed for the receipt of applications or on
such other date as may be specified by the appointing authority:
Provided that in the
case of the recruitment of the following repatriates through the Commission the
upper age limit shall be relaxed by three years and it shall be further relaxed
by five years, in the case of persons belonging to Scheduled Castes and
Scheduled Tribes among them, namely.
(a)
a person of Indian
origin who migrated to India from East Pakistan (Now Bangladesh) on or after
1st January, 1954, but before 26th March, 1971;
(b)
a person of Indian
origin who migrated from Burma on or after 1st June, 1963;
(c)
a person of Indian
origin who migrated from Ceylon (Now Srilanka) on or after 1st November, 1964;
(d)
a person of Indian
origin who has migrated from East African Countries of Kenya, Uganda and the
United Republic of Tanzania; and
(e)
a person of Indian
origin who has migrated from Vietnam.
(2) Notwithstanding anything contained in sub-rule
(1).
(i)
the maximum age limit
for appointment shall be deemed to be enhanced in the following cases to the
extent mentioned below, namely.
(a)
in the case of a
candidate who is or was holding a post under the Government or a local
authority or a Corporation owned or controlled by the Government, by the number
of years during which he is or was holding such post or five years, whichever
is less;
(b)
in the case of a
candidate who is an ex-serviceman, by three years plus the number of years of
service rendered by him in the Armed Forces of the Union;
(c)
in the case of a
candidate who has been released from the National Cadet Corps after service as
whole time Cadet Instructor by the number of years of service rendered as such
Cadet Instructor;
(d)
in the case of a
candidate who is or was a Village Group Instructor appointed in a Rural
Industrialisation Scheme sponsored by the State Government, by the number of
years of service rendered as such Village Group Instructor;
(e)
in the case of a
candidate who is physically handicapped by ten years;
(f)
in the case of a
candidate who is or was a member of the staff of former Maharaja of Mysore, by
the number of years of service he is or was such a member;
(g)
in the case of a
candidate who is or was holding a post under the Census Organisation of the
Government of India in this State, by the number of years during which he is or
was holding such post or by five years, whichever is less;
(h)
in the case of a
candidate who is a widow, by ten years;
(i)
in the case of a
candidate who is a bonded labourer by ten years;
(j)
in the case of a
candidate who is or was working as a local candidate or a stipendiary graduate,
the number of years during which he is or was working as such local candidate
or stipendiary graduate or five years, whichever is less:
Explanation. For
the purpose of clause (e) "Physically Handicapped" shall have the
same meaning as in Rule 6 of the Karnataka Civil Services (General Recruitment)
Rules, 1977.
(ii)
the maximum age limit in
the case of a candidate for recruitment to the posts of trained Secondary
School Assistants/Secondary School Language Assistants, shall be.
(a)
45 years if a candidate
belonging to a Scheduled Caste or Scheduled Tribe or Backward Tribe;
(b)
43 years if a candidate
belonging to a Backward Community or Backward Caste; and
(c)
40 years in respect of
others.]
Rule - 14. Provisions for reservation of appointments or Posts.
Subject to provision of
sub-rule (3) of Rule 17 appointments or posts shall be reserved for the members
of Scheduled Castes or Scheduled Tribes and socially and educationally Backward
Class citizens as specified in Section 89 of the Act.
Rule - 15. Provision for Ex-Servicemen.
(1)
Notwithstanding anything
contained in these rules in respect of any category of post of which direct
recruitment is prescribed one of the method of recruitment the percentage or
number of vacancies set apart for that method shall be reduced by ten per cent
as such number is equal to ten per cent of the vacancies and the percentage or
number so reduced shall be filled by direct recruitment from among
ex-servicemen and members of the families of persons who while serving in the
Armed Forces of the Union were either killed or permanently disabled.
Explanation. For
the purpose of this sub-rule, "member of the family" means the wife
or husband, as the case may be and children and step-children wholly dependent
on the person who served the Armed Forces of the Union.
(2)
If sufficient number of
suitable persons belonging to the categories mentioned in sub-rule (1) are not
available for filling up the vacancies set apart for them such vacancies shall
be filled by direct recruitment.
(3)
Orders relating to
reservation of vacancies for Scheduled Castes and Scheduled Tribes and socially
and educationally backward classes of citizens specified in Section 89 of the
Act shall not be applicable to recruitment from among persons belonging to
categories mentioned in sub-rule (1).
Rule - 16. Conditions relating to suitability and certificates of Character.
No person shall be
appointed to any category of post unless the Appointing Authority is satisfied
that he is of good character and he is in all respects suitable for appointment
to Corporation Service. Every candidate selected for direct recruitment shall
furnish to the Appointing Authority certificates given not more than six months
prior to the date of his selection by two respectable persons unconnected with
this college or university and not related to him testifying to his character
in addition to the certificates or certificates which may be required to be
furnished from the educational institution last attended by the candidate. If
any doubt arises regarding the suitability of a candidate for appointment in
Corporation Service the decision of the Government shall be final.
Rule - 17. Conditions relating to physical fitness.
No candidate selected
for appointment in accordance with provisions of clause (1) or Rule 11 shall be
appointed to any post unless he satisfies the Appointing Authority that he is
physically fit to discharge the duties that he may be called upon to perform.
He may also be required to appear for the said purpose before the such medical
authority as the Appointing Authority may direct and the opinion of the medical
authority regarding the fitness of the candidates shall be binding on the
candidate.
Rule - 18. Fees.
Every candidate for
direct recruitment to any category of posts may be required to pay such fees if
any as may be specified in the notification.
(i)
By the Commission or
other Authority making direct recruitment with the consent of the Government in
respect of his application and examination; and
(ii)
In respect of his
medical examination.
Rule - 19. Method of Recruitment and qualification for certain temporary posts.
In case of any temporary
post not included in any cadre in these rules the method of recruitment and
qualification for recruitment shall be the same as are applicable to the
corresponding permanent post included in the such cadre or in respect of which
the said rules of recruitment are applicable.
Rule - 20. Provision for appointment of retired persons and for appointment by contract.
Notwithstanding anything
contained in rules the Corporation may with prior approval of the Government if
it considers necessary for reasons to be recorded in writing that it is in the
public interest so to do.
(a)
Appointment to any
category of post any person who has retired from service of the Government on
such terms and conditions and for such period as may be necessary and after
consultation of the Commission when such consultation is necessary;
(b)
Appoint to any category
of post who in its opinion is able to discharge duties of such post on such terms
and conditions as may be determined by agreement for a period not exceeding one
year at a time, provided that the total period of appointment of any person or
the total period of appointment in any post under this clause shall not exceed
five years.
Rule - 21. Relaxation of rules relating to appointment and qualification.
Notwithstanding anything
contained in these rules the Appointing Authority may for reasons to be
recorded in writing.
(a)
Appoint to a post.
(i)
An officer of the
Defence Service, an All India Service or a Civil Service of a Union or the
Civil Services of the State or any other State;
(ii)
An officer holding a
post of an equivalent grade by transfer or by deputation from any of Civil
Service of the State;
(iii)
An officer who by bodily
infirmity is permanently incapacitated for the post which he holds:
Provided that
appointment under this clause shall not be.
(i)
To a post lower than
that held by such officer save with his consent;
(ii)
To a post higher than
the post held by such officer except when the Appointing Authority is of one
opinion that there is no other equivalent post which such officer can be
appointed;
(b)
Relax by notification
for such period as may be prescribed therein the qualification prescribed for
the purpose of direct recruitment to any post under these rules if candidates
possessing the prescribed qualifications are not available:
Provided that in the
case of a post for which the recruitment is to be made in consultation with the
Commission such relaxation shall not be made except after consulting the
Commission.
Rule - 22. Appointment by Direct Recruitment or by Promotion in certain cases.
Notwithstanding anything
contained in these rules the Appointing Authority may.
(a)
Fill by direct
recruitment vacancy reserved to be filled by promotion when it is satisfied
that all persons eligible to be considered for promotion is not fit to be
promoted; or
(b)
Fill by promotion a
vacancy filled by direct recruitment when such vacancy is not likely to last
for more than one year; or
(c)
Fill by promotion
temporarily on the basis of seniority-cum-merit the vacancy required to be
filled by direct recruitment where selection to the post has not been finally
made and there is likelihood of delay in making direct recruitment. No such
promotion shall be made unless a requisition has been sent to the appropriate
Appointing Authority for selection of a suitable candidate. A candidate
temporarily promoted under this rule shall not have any preferential claim for
a regular promotion and shall not count the period of service in the promoted
post for seniority. He shall revert to his original post on the expiry of one
year or on the appointment of a direct recruit whichever is earlier.
Rule - 23. Joining Time for Appointment.
(1)
A candidate appointed by
direct recruitment shall assume charge of the post specified by the Appointing
Authority as soon as possible after the date of the order of the appointment
but not later than forty-five days from that date.
Explanation. For
the purpose of this sub-rule "the date of order of appointment" means
the date of despatch of the order of appointment by registered post to the
address given by the candidate.
(2)
Notwithstanding anything
contained in sub-rule (1) the Appointing Authority may on the application of
the candidate and if satisfied that there are good and sufficient reasons for
doing so, by order in writing grant such further time as it may deem necessary.
(3)
The name of the
candidate who fails to assume charge of the post within the time specified in
sub-rule (1) or within the further time granted under sub-rule (2) shall stand
deleted from the list of the selected candidates and the candidates concerned
shall cease to be eligible for appointment.
Rule - 24. Probation and Appointment by Promotion.
(1)
All appointments by
direct recruitment to any category of posts under these rules shall be on
probation for such period not being less than two years;
(a)
All appointments by
promotion shall be on an officiating basis for a period of one year which may
for reasons to be recorded in writing be extended by the Appointing Authority
for a period not exceeding one year. At the end of period of officiation or
extended period of officiation, as the case may be, the appointing authority shall
consider the suitability of the persons so promoted to hold the post to which
he was promoted. If the Appointing Authority considers that the work of the
persons so promoted during the period of officiation or extended period of
officiation is satisfactory, it shall as soon as possible issue an order
declaring the person to have satisfactorily completed the period of
officiation, such an order shall have the effect to the date of the expiry of
the officiation or the extended period of officiation as the case may be;
(b)
If at the end of period
of officiation or the extended period of officiation as the case may be, the
Appointing Authority considers that the person is not suitable for the post to
which he is promoted it shall by order revert the person to the post which he
held prior to his promotion. Such person shall not be considered to have
satisfactorily completed the period of officiation unless a. specific order to
that effect is passed and any delay in issue of the said order shall not
entitle any person to be deemed to have satisfactorily completed the period of
officiation;
(c)
A person who has been
declared to have satisfactorily completed his officiation shall be confirmed as
full member of his service in the class or the category for which he was promoted
at the earliest opportunity in any substantive vacancy which may exist or arise
in the permanent cadre of such class or category:
Provided that where the
appointment is made by promotion to a temporary post the person concerned shall
be continued on an officiating basis in the temporary post.
Rule - 25. Misconduct.
A candidate found guilty
of impersonation or of submitting fabricated documents or documents which have
been tampered with or of making statements which are incorrect or false or of suppressing
material information or of using or attempting to use unfair means in any
examination conducted for purposes of recruitment or otherwise resorting to any
other irregular or improper means in connection with his recruitment may in
addition to himself liable to criminal prosecution and to disciplinary action
be debarred either permanently or for a specified period.
(i)
By the Commission or the
Appointing Authority for admission to any examination or appearing for any
interview for selection of candidates; and
(ii)
By the Corporation from
employment under the Corporation.
Rule - 26. Appointment of officers of the Corporation.
In each of the
Corporation the posts mentioned in column (2) of the Table below shall be
filled by Government by appointment of Officers of the cadre specified in the
corresponding entries in column (3) thereof and the number of such posts in
each Corporation shall be as specified in the corresponding entries in column
(4) thereof.
TABLE
|
Sl. No.
|
Posts
|
Method of appointment
of Officers
|
No. of Posts
|
|
1
|
2
|
3
|
4
|
|
|
BANGALORE CITY
CORPORATION (A) Administration
|
|
|
1.
|
Commissioner
|
As per Section 14 of
the K.M.C. Act, 1976.
|
1
|
|
2.
|
Deputy Commissioners.
|
By deputation of an
Officer from the I.A.S. Cadre
|
1
|
|
|
|
By deputation of an
Officer (Senior scale) from the K.A.S. Cadre in the Cadre of K.A.S. (Senior
Scale)
|
1
|
|
|
[Deputy Commissioner
|
By promotion from the
cadre of Revenue Officers of Bangalore City Corporation]
|
1
|
|
3.
|
Council Secretary
|
By deputation from the
K.A.S. (Class I Junior Scale Officer)
|
1
|
|
4.
|
Assistant
Commissioners
|
By deputation of a
K.M.A.S. Officer of rank of Municipal Commissioner Gr. II or by promotion
from immediate lower cadre
|
1
|
|
5.
|
Public Relation
Officers
|
By deputation of a
K.M.A.S. Officer (Municipal Commissioner Gr. II)
|
1
|
|
6.
|
Welfare Officers
|
By deputation from
Department of Labour of an Officer of the status of an Assistant Commissioner
|
1
|
|
7.
|
Chief Auditor
|
By deputation of an
Officer from the State Accounts Department of the rank of Deputy Controller
|
1
|
|
8.
|
Chief Accounts Officer
|
By deputation of an
Officer from the State Accounts Department of the rank of a [Joint
Controller.]
|
1
|
|
[8-A.
|
Recording Officer
|
By promotion from the
cadre of Reporters having [certificate
either in Kannada or English Stenography] (Senior)]
|
|
|
[8-B.
|
Kannada Translator
(Rs. 2050-3900)
|
By promotion from the
cadre of Section Manager and Reporters on the basis of combined seniority.
Seniority being determined on the basis of the length of service. Seniority
inter se being maintained or by direct recruitment.
|
|
|
|
|
For promotion.
Must be holder of a
Master's degree in Kannada and must have put in a service of not less than
three years in the cadre of Section Manager or Reporter.
|
|
|
|
|
For Direct
Recruitment.
Must be holder of
Master's Degree in Kannada with Second Class and preference be given to the
holder of Degree in Law or Diploma in Kannada Translation.]
|
|
|
|
|
(B) Revenue
|
|
|
9.
|
Revenue Officers
|
[By Promotion from the cadre of Deputy Revenue
Officers]
|
1
|
|
[10.
|
Deputy Revenue Officer
|
By promotion from the
cadre of Kannada Translator and Recording Officers on the basis of combined
seniority and Assistant Revenue Officer including Manager, in the ratio of
1:10]
|
7
|
|
[11.
|
Assistant Revenue
Officers
|
By promotion from the
Cadre of Assessers, Section Managers and Reporters in the ratio of 5:5:1.
Every first, third, fifth, seventh and ninth vacancy shall be filled by
promotion of Assessers, every second, fourth, sixth eighth and tenth vacancy
shall be filled by promotion of Section Manager and every eleventh vacancy
shall be filled by promotion of Reporters.]
|
12
|
|
|
|
(C) Health
|
|
|
12.
|
Health Officers
|
By deputation from the
Directorate of Health and Family Welfare Services of the status of Deputy
Director
|
1
|
|
13.
|
Additional Health Officer
|
By promotion of the
Deputy Health Officer in the grade of Deputy Director
|
1
|
|
14.
|
Deputy Health Officers
|
[By deputation of an officer from the cadre of
Health Officer, Class-I of the Department of Health and Family Welfare of the
Government of Karnataka, holding (i) a degree in medicine and (ii) a degree
in Public Health or a Diploma in Public Health
|
3
|
|
|
|
OR
|
|
|
|
|
By promotion from the
cadre of Medical Officers of Health of the Department of Bangalore City
Corporation possessing (i) a degree in medicine and (ii) a degree in Public
Health or a Diploma in Public Health
|
|
|
|
|
OR
|
|
|
|
|
In case of employees
who were recruited prior to the commencement of these rules and do not
possess the minimum qualification prescribed for promotion to the next higher
post, but have completed ten years of service in the post on the date of
their promotion, shall be eligible for promotion to the next higher post on
the basis of seniority-cum-merit]
|
|
|
[15.
|
Surgeons/Superintendent
of Hospitals
|
By promotion from the cadre
of Assistant Surgeons of Bangalore City Corporation possessing (1) a degree
in medicine and (ii) a post graduate degree or diploma in any clinical
subject;
|
3
|
|
|
|
OR
|
|
|
|
|
by deputation of a
Surgeon from Department of Health and Family Welfare Services possessing (i)
a degree in medicine and (ii) a post graduate degree or diploma in any
clinical subjects]
|
|
|
[16.
|
Medical Officers of
Health
|
By promotion of an
Assistant Surgeon of the Bangalore City Corporation who has put in a service
of not less than five years as an Assistant Surgeon in the Bangalore City
Corporation and who possesses a degree in Medicine and post graduate
qualification in Public Health]
|
45
|
|
[16-A.
|
Assistant Surgeons
|
Fifty per cent by
deputation of officers from the cadre of Assistant Surgeons in the Department
of Health and Family Welfare Services of the Government of Karnataka.
and Fifty per cent by
direct recruitment of persons who possess the degree of Medicine]
|
1
|
|
[17.
|
Chemist (Public
Analyst)"
|
By promotion from the
cadre of Assistant Analyst (Assistant Chemist) of the Bangalore City
Corporation who possess the qualification prescribed for the post of Public
Analyst specified in the Prevention of Food Adulteration Act, 1954 (Central
Act XXXVII of 1954.)]
|
1
|
|
|
|
(D) Engineering
|
|
|
[18.
|
Chief Engineer
|
By promotion from the
cadre of Superintending Engineer and if no suitable candidate is available
for promotion, by deputation of an Officer of the rank of Chief Engineer from
the Karnataka Public Works Department, Engineering Services. Qualification
for Promotion.
Must possess a degree
in Civil or Mechanical Engineering or a Certificate or Diploma from the
Institute of Engineers that he has passed Parts A and B of the Associate
Membership Examination of Institute of Engineers and must have put in service
of not less than two years in the cadre of Superintending Engineer.]
|
1
|
|
19.
|
Superintending
Engineer (including Traffic Engineering Cell).
|
By promotion from the
cadre of Executive Engineer and if no suitable candidate is available for
promotion by deputation of an officer of the rank of Superintending Engineer
from the Karnataka Public Works Department Engineering Service. Qualification
for Promotion.
Must possess a degree
in Civil or Mechanical Engineering or Traffic, Transportation or Planning
Engineering an equivalent qualification and must have put in a service of not
less than three years in the cadre of Executive Engineer.]
|
1
|
|
20.
|
Executive Engineers
|
By promotion from the
cadre of Assistant Engineers
|
3
|
|
[21.
|
Assistant Engineers
|
Seventy-five per cent
by deputation from the Public Works Department Twenty-five per cent by Direct
Recruitment OR by transfer of Junior Engineer 1. For Direct Recruitment.
Must be holder of a
Degree in Civil Engineering or Mechanical Engineering depending upon the
requirements, as the case may be or must be holder of a Diploma Certificate
granted by a recognised Institute of Engineers that he has passed Parts A and
B of the Associate Membership Examination of the Institute of Engineers or
possess equivalent qualification.
|
|
|
|
|
For Transfer.
Must possess a degree
in Civil Engineering or Mechanical Engineering or must be holder of a Diploma
Certificate granted by a recognised Institute of Engineers that he has passed
Parts A and B of the Associate Membership Examination of Institute of
Engineers (India) in Civil or Mechanical Engineering.
|
|
|
|
|
Note 1: An
irrecoverable option of the Junior Engineer shall be obtained before transfer
within the time stipulated by the Corporation.
|
|
|
|
|
Note 2: The transfer
shall be effective from the date of graduation subject to the availability of
vacancies without ignoring the inter se among those eligible for such
transfer.
|
|
|
|
|
Note 3: A Junior
Engineer who is appointed as Assistant Engineer on or after the twenty-fifth
day of November, 1986 shall be entitled to count one-third of the service
rendered by him as Junior Engineer.
|
|
|
|
|
Prior to appointment
as Assistant Engineer, subject to maximum of four years, as if he had been in
the post of Assistant Engineer for the purpose of consideration for promotion
to the post of Assistant Executive Engineer, Division I and subject to the
following conditions, namely.
|
|
|
|
|
(i) The seniority of
the Junior Engineer who is appointed as Assistant Engineer shall be fixed in
the category of Assistant Engineers with reference to the notational date
arrived at after giving weightage of service as aforesaid.
|
|
|
|
|
(ii) A Junior Engineer
who is appointed as Assistant Engineers shall put in a minimum service of two
years on duty as Assistant Engineer after such appointment and a total
service of five years as Assistant Engineer, inclusive of the service given
as weightage to become eligible for promotion as Assistant Executive
Engineer, Division I.]
|
24
|
|
|
|
(E) Planning
|
|
|
22.
|
Deputy Director of
Town Planning
|
By deputation from the
Department of Town Planning
|
1
|
|
23.
|
Assistant Directors of
Town Planning
|
By deputation from the
Department of Town Planning
|
1
|
|
24.
|
Assistant Director of
Horticulture
|
By deputation from the
Department of Horticulture
|
1
|
|
25.
|
Statisticians
|
By deputation from the
Bureau of Economics and Statistics/Direct Recruitment
|
1
|
|
|
HUBLI-DHARWAD
MUNICIPAL CORPORATION, HUBLI (A) Administration
|
|
|
1.
|
Commissioner
|
As per Section 14 of
the K.M.C. Act, 1976
|
1
|
|
2.
|
Deputy Commissioner
|
By deputation of a
K.M.A.S. Officer (Municipal Commissioner Grade-I).
|
1
|
|
3.
|
Council Secretary
|
By deputation from the
K.A.S. (Class I Junior Scale Officer).
|
1
|
|
4.
|
Assistant Commissioner
|
By deputation of a
K.M.A.S. Officer of rank of Municipal Commissioner Grade-II or by promotion
from immediate lower cadre.
|
1
|
|
5.
|
Public Relation
Officer
|
By deputation of
K.M.A.S. Officer (Municipal Commissioner, Grade II)
|
1
|
|
6.
|
Welfare Officers
|
By deputation from
Department of Labour of an Officer of the status of an Assistant Commissioner
|
1
|
|
7.
|
Chief Auditor
|
By deputation of an
Officer from the State Accounts Department of the rank of a Deputy Controller
|
1
|
|
8.
|
Chief Accounts Officer
|
By deputation of an
Officer from the State Accounts Department of the rank of a Deputy Controller
|
1
|
|
|
|
(B) Revenue
|
|
|
9.
|
Revenue Officer
|
By deputation from the
State Civil Service
|
1
|
|
10.
|
Octroi
Superintendent and
Deputy-Revenue Officer
|
From the K.M.A.S.
cadre or by promotion of an Assistant Revenue Officer and Assistant Octroi
Superintendent.
|
2
|
|
|
|
(C) Health
|
|
|
11.
|
Health Officer
|
By deputation from the
Directorate of Health and Family Welfare Services of the status of an
Assistant Director.
|
1
|
|
12.
|
Additional Health
Officer
|
By promotion of the
Deputy Health Officer in the cadre of Deputy Director
|
1
|
|
13.
|
Deputy Health Officer
|
By deputation of an
Officer from the Directorate of Health and Family Welfare Services from the
cadre of Surgeon or promotion
|
1
|
|
14.
|
Surgeons
|
By deputation from the
Directorate of Health and Family Welfare Services or by promotion
|
3
|
|
15.
|
Assistant
Surgeons/Health Officers/Medical Officers
|
50 per cent by
deputation and 50 per cent by direct recruitment.
|
20
|
|
16.
|
Chemists
|
By deputation of an
Officer from the Directorate of Health and Family Welfare Officers
|
1
|
|
|
|
(D) Engineering
|
|
|
17.
|
Superintending
Engineer
|
Deputation from the
Public Works Department
|
1
|
|
18.
|
Executive Engineers
|
By promotion from the
cadre of Assistant Engineers
|
2
|
|
19.
|
Assistant Engineers
|
25 per cent by
deputation from the Public Works Department/75 per cent by promotion of
Junior Engineers Division I and II in the ratio of 2:1
|
10
|
|
|
|
(E) Planning
|
|
|
20.
|
Deputy Director of
Town Planning
|
By deputation from the
Department of Town Planning
|
1
|
|
21.
|
Assistant Director of
Town Planning
|
By deputation from the
Department of Town Planning
|
1
|
|
22.
|
Assistant Director of
Horticulture
|
By deputation from the
Department of Horticulture
|
1
|
|
23.
|
Statisticians
|
By deputation from the
Bureau of Economics and Statistics
|
1
|
|
|
BELGAUM CITY CORPORATION
|
|
|
|
(A) Administration
|
|
|
1.
|
Commissioner
|
As per Section 14 of
the K.M.C. Act, 1976
|
1
|
|
2.
|
Deputy Commissioner
|
By deputation of a
K.M.A.S. Officer (Municipal Commissioner Grade I)
|
1
|
|
3.
|
Council Secretary
|
By deputation from the
K.A.S. (Class I Junior Scale Officer)
|
1
|
|
4.
|
Assistant Commissioner
|
By deputation of a
K.M.A.S. Officer of rank of Municipal Commissioner Grade II or by promotion
from immediate lower cadre
|
1
|
|
5.
|
Public Relation
Officer
|
By deputation of
K.M.A.S. Officer (Municipal Commissioner Grade II)
|
1
|
|
6.
|
Welfare Officer
|
By deputation from the
Department of Labour of an Officer of the status of an Assistant Commissioner
|
1
|
|
7.
|
Chief Auditor
|
By deputation of an
Officer from the State Accounts Department of the rank of an Assistant
Controller
|
1
|
|
8.
|
Chief Accounts Officer
|
By deputation from the
State Accounts Department of an Officer of the rank of an Assistant
Controller
|
1
|
|
|
|
(B) Revenue
|
|
|
9.
|
Revenue Officer
|
By deputation from the
State Civil Service
|
1
|
|
10.
|
Octroi Superintendent and
Deputy Revenue Officers
|
From the K.M.A.S.
Cadre
|
1
|
|
|
|
(C) Health
|
|
|
11.
|
Health Officers
|
By deputation from the
Directorate of Health and Family Welfare Services of the status of an
Assistant Director
|
1
|
|
12.
|
Assistant
Surgeons/Health Officers/Medical Officers
|
50 per cent by
deputation and 50 per cent by direct recruitment
|
2
|
|
13.
|
Chemists
|
By deputation of an
Officer from the Directorate of Health and Family Welfare Services
|
1
|
|
14.
|
Superintending
Engineer
|
(D) Engineering
Deputation from the
Public Works Department
|
1
|
|
15.
|
Executive Engineer
|
By deputation from the
Public Works Department/by promotion from the cadre of Assistant Engineers
|
1
|
|
16.
|
Assistant Engineers
|
25 per cent by
deputation from the Public Works Department 75% per cent by promotion of
Junior Engineers Division I and II in the ratio of 2:1
|
4
|
|
|
|
(E) Planning
|
|
|
17.
|
Assistant Director of
Horticulture
|
By deputation from the
Department of Horticulture
|
1
|
|
18.
|
Statisticians
|
By deputation from the
Bureau of Economics and Statistics
|
1
|
|
|
MYSORE CITY
CORPORATION
|
|
|
|
|
(A) Administration
|
|
|
1.
|
Commissioner
|
As per Section 14 of
the K.M.C. Act, 1976
|
1
|
|
2.
|
Deputy Commissioner
|
By deputation of a
K.M.A.S Officer (Municipal Commissioner Grade I)
|
1
|
|
3.
|
Council Secretary
|
By deputation from the
K.A.S. (Class I Junior Scale Officer)
|
1
|
|
4.
|
Assistant Commissioner
|
By deputation of a
K.M.A.S. Officer of rank of Municipal Commissioner, Gr. II or by promotion
from immediate lower cadre
|
1
|
|
5.
|
Public Relation
Officer
|
By deputation of
K.M.A.S. Officer (Municipal Commissioner, Grade H)
|
1
|
|
6.
|
Welfare Officer
|
By deputation from the
Department of Labour of an Officer of the status of an Assistant Commissioner
|
1
|
|
7.
|
Chief Auditor
|
By deputation of an
Officer from the State Accounts Department of the rank of an Assistant
Controller
|
1
|
|
8.
|
Chief Accounts Officer
|
By deputation from the
State Accounts Department of an Officer of the rank of an Assistant
Controller
|
1
|
|
|
|
(B) Revenue
|
|
|
9.
|
Revenue Officer
|
By deputation from the
State Civil Service
|
1
|
|
10.
|
Octroi Superintendent &
Deputy Revenue Officer
|
From the K.M.A.S.
cadre
|
1
|
|
|
|
(C) Health
|
|
|
11.
|
Health Officers
|
By deputation from the
Directorate of Health and Family Welfare Services of the status of an
Assistant Director
|
1
|
|
12.
|
Assistant
Surgeons/Health Officers/Medical Officers
|
By deputation
|
1
|
|
13.
|
Chemists
|
By deputation of an
Officer from the Directorate of Health and Family Welfare Services
|
1
|
|
|
|
(D) Engineering
|
|
|
14.
|
Superintending
Engineer
|
Deputation from the
Public Works Department
|
1
|
|
15.
|
Executive Engineer
|
By deputation from the
Public Works Department/by promotion from the cadre of Assistant Engineers
|
1
|
|
16.
|
Assistant Engineers
|
25% by deputation from
the Public Works Department, 75% by promotion of Junior Engineers Divisions I
and II in the ratio of 2:1
|
3
|
|
|
|
(E) Planning
|
|
|
17.
|
Assistant Directors of
Horticulture
|
By deputation from the
Department of Horticulture
|
1
|
|
18.
|
Statisticians
|
By deputation from the
Bureau of Economics & Statistics
|
1
|
CHAPTER
VIII MISCELLANEOUS
Rule - 27. Matters unconnected with Municipal Administration.
No resolution shall be
moved, no motion shall be made and no discussion shall be held in respect of
any matter unconnected with the Municipal Administration except with the prior
approval of the Mayor.
Rule - 28. Authorities for purpose of sub-section (3) of Section 432.
Administrator appointed
by Government under Section 99 or Section 100, as the case may be, shall be the
authorities for the purposes of sub-section (3) of Section 432.
Rule - 29. Publication of order, notice or other documents.
Every order and every
document directed to be published in the Act or rule or bye-law or regulation
shall be published in the following manner, namely.
(1)
By publication in a
newspaper having a circulation of not less than 10,000 copies per day.
(2)
By affixture on the
notice board of the Corporations.
Rule - 30. Legal Cell.
The number of posts of
officers borne on the Legal Cell of each Corporation shall be specified in
column (2) of table below and shall possess the qualifications mentioned in column
(3) thereof.
TABLE
|
Officers
|
Number of Posts
|
|
Qualifications
|
|
1
|
2
|
|
3
|
|
1.
|
Head of the Legal
Cell; Tenure post not exceeding 3 years
|
|
Retired District and
Session Judge or
|
|
|
(1) Corporation of the
City of Bangalore
|
1
|
Practising Advocate
having 10 years experience
|
|
|
(2) Corporation of the
City of Hubli-Dharwad
|
1
|
|
|
2.
|
Legal Assistants,
Tenure post not exceeding 3 years
|
|
Practising Advocate,
having 5 years experience
|
|
|
(1) Corporation of the
City of Bangalore
|
3
|
|
|
|
(2) Corporation of the
City of Hubli-Dharwad
|
3
|
|
|
|
(3) Corporation of the
City of Belgaum
|
3
|
|
|
|
(4) Corporation of the
City of Mysore
|
3
|
|
|
[3.
|
Deputy Law Officer,
Corporation of the Bangalore City
|
1
|
By Promotion from the
cadre of Assistant Law Officer who has put in service of not less than three
years in the cadre of Assistant Law Officer on Seniority-cum-merit basis.
|
|
4.
|
Assistant Law Officer,
Corporation of the Bangalore City
|
2
|
By promotion from the
cadre of Junior Law Officer who has put in a service of not less than five
years in the cadre of Junior Law Officer on Seniority-cum-merit basis.
|
|
5.
|
Junior Law Officer,
Corporation of the Bangalore City
|
10
|
By promotion by
selection of person possessing degree in Law in any of the Group 'C cadres
who have undergone training for a period of not less than three years in the
cadre of Junior Law Officer. If no suitable persons are available for
promotion, by direct recruitment of persons possessing degree in Law of any
recognised University.
|
|
|
Note : The posting for
training shall be on the basis of combined seniority, seniority being
determined by treating a person holding post carrying higher scale of pay as
senior to a person carrying lower scale of pay, seniority inter se being
maintained.
|
Rule - 31. Corporation Security Force.
The Supervisory Officers
and Members of the Corporation Security Force shall be as mentioned in the
table below and they shall be filled by deputation of any officers of
equivalent grade in the Karnataka State Police Service.
Karnataka State Police
Services
|
|
I. SUB-INSPECTOR
|
|
|
|
1.
|
Corporation of the
City of Bangalore
|
By Deputation from
Karnataka State Police Service
|
1
|
|
2.
|
Corporation of the
City of HDMC
|
By Deputation from
Karnataka State Police Service
|
1
|
|
3.
|
Corporation of the
City of Belgaum
|
By Deputation from
Karnataka State Police Service
|
1
|
|
4.
|
Corporation of the
City of Mysore
|
By Deputation from
Karnataka State Police Service
|
1
|
|
|
II. HEAD CONSTABLES
|
|
|
|
1.
|
Corporation of the
City of Bangalore
|
By Deputation from Karnataka
State Police Service
|
1
|
|
2.
|
Corporation of the
City of Hubli-Dharwad
|
By Deputation from
Karnataka State Police Service
|
1
|
|
3.
|
Corporation of the
City of Belgaum
|
By Deputation from
Karnataka State Police Service
|
1
|
|
4.
|
Corporation of the
City of Mysore
|
By Deputation from
Karnataka State Police Service
|
1
|
|
|
III. CONSTABLES
|
|
|
|
1.
|
Corporation of the
City of Bangalore
|
By Deputation from
Karnataka State Police Service
|
4
|
|
2.
|
Corporation of the
City of Hubli-Dharwad
|
By Deputation from
Karnataka State Police Service
|
4
|
|
3.
|
Corporation of the
City of Belgaum
|
By Deputation from
Karnataka State Police Service
|
4
|
|
4.
|
Corporation of the
City of Mysore
|
By Deputation from
Karnataka State Police Service
|
4
|
|
|
IV. ARM GUARDS
|
|
|
|
1.
|
Corporation of the
City of Bangalore
|
By Deputation from
Karnataka State Police Service
|
2
|
|
2.
|
Corporation of the
City of Hubli-Dharwad
|
By Deputation from
Karnataka State Police Service
|
2
|
|
3.
|
Corporation of the
City of Belgaum
|
By Deputation from
Karnataka State Police Service
|
2
|
|
4.
|
Corporation of the
City of Mysore
|
By Deputation from
Karnataka State Police Service
|
2
|
FORM A
NOTICE DATED..........
Whereas, the Corporation of
the City of Bangalore …....... …..................has decided vide Resolution
Number ….............dated…...........to levy the taxes as specified in the
Schedule below:
It is hereby notified for
general information as required under Section 104 of the Karnataka Municipal
Corporations Act, 1976 (Karnataka Act No. 14 of 1977) that any objections or
suggestions which may be received from any person with respect to the aforesaid
proposal will be considered by the Corporation on or after…....
Objections or suggestions may
be addressed to the Commissioner, Corporation of the City of…...........
SCHEDULE
Here specify the details.