Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com KARNATAKA MUNICIPALITIES (PERMISSION TO LEAVE THE HEADQUARTERS BY THE MUNICIPAL COMMISSIONER AND CHIEF OFFICERS) RULES, 1977 CONTENTS 1. Title and commencement 2. Permission to leave the Headquarters KARNATAKA MUNICIPALITIES (PERMISSION TO LEAVE THE HEADQUARTERS BY THE MUNICIPAL COMMISSIONER AND CHIEF OFFICERS) RULES, 1977 In exercise of the powers conferred by Section 323 read with Section 303 of the Karnataka Municipalities Act, 1964 (Karnataka Act 22 of 1964), the Government of Karnataka hereby makes the following rules, the draft of the same having been published as required by sub-section (1) of Section 323 of the said Act, in Notification No. HMA 306 MLR 76, dated 18th April, 1977, published as GSR 124 in Part IV, Section 2-C(i) of the Karnataka Gazette, dated 18th April, 1977, namely. 1. Title and commencement :- (1) These rules may be called the Karnataka Municipalities (Permission to leave the Headquarters by the Municipal Commissioner and Chief Officers) Rules, 1977. (2) They shall come into force at once. 2. Permission to leave the Headquarters :- No Municipal Commissioner of a City Municipal Council and no Chief Officer of a Town Municipal Council shall leave headquarters on official or private work except with the prior permission 1 [of the authority competent to sanction leave to him] 1. Substituted for the Words "respectively of the concerned divisional Commissioner or Deputy Commissioner" by GSR 301, dated 12-10-1979