Section 20A in The City of Nagpur Corporation Act, 1948
20A. [ Honoraria, fees or allowances. [Section 20A was inserted by Bombay 79 of 1958, Section 6.]
(1)With the previous sanction of the State Government, the Corporation may pay [* * *] each Councillor such honoraria, fees or other allowances as may be prescribed by by-laws made by the Corporation under this section.(2)[ The Corporation shall place at the disposal of the Mayor, annually, such amount as sumptuary allowance, as the State Government may, from time to time, by an order determine.] [Sub-section (2) was substituted by Maharashtra 26 of 1999, Section 8(b).](3)Notwithstanding anything contained in sections 15 and 19, the receipt [by a Councillor] [These words were substituted for the words 'by the Chairperson, the Deputy Chairperson, the Mayor, the Deputy Mayor, the members of the Mayor-in-Council, and a Councillor' by Maharashtra 26 of 1999 Section 8(c).] of any honorarium, fee or allowance aforesaid shall not disqualify any person for being elected [* * *] [The words 'selected or appointed' were deleted by Maharashtra 34 of 1965, Section 21.] as, or for being, a Councillor.]
