Section 15(3) in Siliguri Municipal Corporation Act, 1990
(3)If any of the officers referred to in sub-section (1) is not an officer in the service of Government, his leave allowances, retirement benefits and contribution to provident fund shall be such as may be prescribed:Provided that-(a)the amount of leave and leave allowances or retirement benefits shall in no case, except with the special sanction of the State Government, exceed the amount admissible to Government servants of equivalent rank, and(b)the conditions of grants of such leave and the conditions or retirement shall in no case, except with the special . sanction of the State Government, be more favourable than those for the time being applicable to such Government servants.
