Section 318(1) in Rajasthan Municipalities Act, 2009
(1)If, in the opinion of the State Government the number of persons who are employed by a Municipality as officers or servants or whom a Municipality proposes to employ, or the remuneration assigned by the Municipality to those persons or to any particular person, is excessive, the Municipality shall on the requirement of the State Government reduce the number of the said persons or the remuneration of the said person.
