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The Bombay Municipal Servants Act, 1890
Bombay Act No. 5 of 1890
guj127
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LEGISLATIVE HISTORY 6 |
(a) without the written permission, [***] of the officer authorised by the Municipality to give such permission, resigns his office without at least two months' notice given in writing [***] to such officer, or withdraws or absents himself from the duties thereof, except in case of illness or accident disqualifying him for the discharge of such duties or other reason accepted as sufficient by [***] such officer; or
(b) Neglect or breach of duty. - is guilty of any wilful breach or neglect of any provision of law or of any rule or order which as such municipal officer, servant or other person employed by, or on behalf of, [***] a Municipality, it is his duty to observe or obey; or
(c) who abets an offence under Clause (a) or Clause (b);
shall be liable to forfeit his pay accruing due under current term of service, and arrears of pay due for a term of not more than one month, and in addition to such forfeiture and any other penalty which may be imposed in him under any enactment or rule for the time being in force, shall be liable, on conviction, by a Magistrate, to imprisonment which may extend to three months or to fine, or to both imprisonment and fine: Provisos. - Provided that if any such officer, servant or other person produces a certificate signed by the medical officer appointed [***] by the Municipality in this behalf, of a present incapacity to perform his duties which will probably endure for a month or more, the necessary permission to resign shall forthwith be granted: Provided further that no fee shall be taken from a person on account of such certificate as aforesaid or of examination in connection therewith. (2) The provisions of Clauses (a) and (b) of sub-section (1) shall not apply to persons at the date of the passing of this Act in the employment [***] of a Municipality until the lapse of two months from such date. 4. Power to dispense with two months' notice or with services after tender of resignation. - (1) The [***] officer authorized by the Municipality under Section 3 (a), may,-(a) at his discretion, accept any resignation to take effect at a time less than two months from the date thereof, or
(b) at any time after any municipal officer, servant or other person employed as aforesaid, has tendered his resignation, dispense with the services of such officer, servants or person.
(2) Any such officer, servant or other person whose services are dispensed with under sub-section (1), Clause (b), shall, subject to any agreement in writing previously made between him and the [***] Municipality or its representative, be entitled, in addition to any wages which he may have earned at the date of tendering his resignation, to fifteen days', as his services may, after such tender of resignation, have been retained by the officer authorised in that behalf. 5. Power of [State] Government to add to schedule. - (1) It shall be lawful for the [[State] Government] on the request of [***] a Municipality from time to time, by notification, to declare that from a date to be fixed therein, which shall not be less than two months from the date thereof, any specified class of duties which concern the public health or safety shall be deemed to be included in the Schedule to this Act, and from the date fixed on that behalf in such notification the provisions of Section 3 shall apply to all persons employed by, or on behalf of, [***] a Municipality to perform any duty of the class so specified in such notification. (2) The [[State] Government] may withdraw such notification and may from time to time cancel or very the same consistently with the preceding clause and with the other provisions of this Act, and may also limit the operation of any notification to any Municipality or place wherein this Act is in operation. 6. Copies of Act to be supplied at nominal price to employees. - Every person employed by, on behalf of, [***] a Municipality to perform any of the duties set forth in the Schedule, shall, on entering the service, and every person now so employed shall forthwith, receive gratis, and shall at any time thereafter, on payment of one anna, [be entitled to receive [***] from the President of a municipality, a copy of this Act and of the notification issued thereunder, applicable to such person or to the class to which he belongs, in the English, Marathi, Gujarathi, Canarese or Sindhi language.Schedule
(Vide Section 3)
Duties Which Render the Provisions of Section 3 Applicable to the Persons Employed by, or on Behalf of, [***] A Municipality To Perform By Them
Class I. - Duties connected with the public health:(a) scavenging or cleaning streets or premises,
(b) cleansing or flushing drains,
(c) removing or disposing of excrementitous or polluted matter from houses, latrines, privies, urinals, or cesspools.
(d) removing carcasses,
(e) preventing nuisances generally.
Class II. - Duties connected with the public safety; Duties of. -(a) members of a fire-brigade,
(b) persons, however designated, employed on, or in connection with, the maintenance or service of any municipal water-works, drain, pumping station or fire hydrant, including-
(1) inspectors,
(2) sub-inspectors,
(3) foremen,
(4) mechanics,
(5) drivers,
(6) watchmen,
(7) labourers,
(8) workmen,
(c) lamp-lightors.
