Section 32(3) in West Bengal Municipal Corporation Act, 2006
(3)If any of the officers referred to in sub-section (1) of section 30 is not an officer in the service of the State Government. his leave salary and retirement benefits shall be such as may be prescribed:Provided that-(a)the amount of leave and leave salary or retirement benefits shall, in no case, except with the special sanction of the State Government, exceed the amount admissible to the employees of the State Government of equivalent rank, and(b)the conditions of grant of such leave and the conditions of retirement shall, in no case, except with the special sanction of the State Government, be more favourable than those for the time being applicable to such employees of the State Government.
