Section 37 in The Maharashtra Municipal Corporations Act, 1949
37. Salary of Commissioner. - (1) The Commissioner shall receive from the Municipal Fund such monthly salary and allowances as the [State] Government may from time to time after consultation with the Corporation determine:
Provided that the salary of the Commissioner shall not be altered to his disadvantage during the period for which his appointment has been made or renewed.(2)The Commissioner shall devote this whole time and attention to the duties of his office as prescribed in this Act or in any other law for the time being in force and shall not engage in any other profession, trade or business whatsoever:Provided that he may with the sanction of the Corporation serve on any committee constituted for the purpose of any local inquiry or for the furtherance of any object of local importance or interest.(3)When a salaried servant of the [Government] is appointed as the Commissioner such contribution to his pension, leave and other allowances as may be required by the conditions of his service under the [Government] to be made by him or on his behalf shall be paid to the [State] Government from the Municipal Fund.
