Section 28A(3) in Tamil Nadu District Municipalities Act, 1920
(3)The special officer shall be paid out of the municipal fund such salary and allowances as the [State Government] [The words 'Provincial Government' were substituted for the words 'Local Government' by the Adaptation Order of 1937 and the word 'State' was substituted for 'Provincial' by the Adaptation Order of 1950] may, in consultation with the council, fix. If a Government servant is appointed special officer, the council shall also [make such contribution towards the pension and leave allowances of that servant as may be required, by the conditions of his service under the [Government] [These words were substituted for the words 'pay the Local Government such contribution towards the pension and leave allowance of such servant as may be payable under the regulation in force for the time being of the branch of Government service to which he belongs' by the Adaptation Order of 1937.] to be made by him or on his behalf] [Rule 28A was inserted by the Tamil Nadu Act X of 1930].]Collection of Taxes[See section 124]
