Section 55 in The Delhi Municipal Corporation Act, 1957
55. Salary and allowances of the Commissioner.
- The Commissioner shall be paid out of the Municipal Fund such monthly salary and such monthly allowances, if any, as may from time to time be fixed by the Central [Government] [Substituted by Delhi Act 12 of 2011, section 2(b), for 2(b), "Central Government" (w.e.f. 13-1-2012)] and may be given such facilities (if any) in relation to residential accommodation, conveyance and the like as may from time to time be fixed by that Government:Provided that the salary of the Commissioner shall not be varied to his disadvantage after his appointment.
