Section 28 in West Bengal Municipal Corporation Act, 2006
28. Remuneration and facilities of Mayor, Chairman, Deputy Mayor, members of Mayor-in-Council, Leader of the Opposition, Chairman of Borough Committee, the Councillor and members of committee.
- The Mayor, the Chairman, the Deputy Mayor, the members of the Mayor-in-Council, the Leader of the Opposition, Chairman of Borough Committee, the Councillors and the members of the committees constituted in accordance with the provisions of this chapter, except the Ward Committees constituted under section 23. shall be given such remuneration and facilities as may be prescribed:Provided that if the Mayor holds the post of either a Member of Legislative Assembly or a Member of any House of the Parliament simultaneously, he shall draw any remuneration for any one of the said post only.
