Section 88(1) in Karnataka Municipal Corporations Act, 1976
(1)The Commissioner shall lay before the standing committee for [taxation, finance and appeals] [Substituted by Act 35 of 1994. Notification bringing it into force not available.] [or establishment and administrative reforms as the case may be] [Inserted by Act 36 of 2010 w.e.f.30.07.2010.] a Schedule setting forth the designations and grades of the officers and servants who should in his opinion constitute the corporation establishment and embodying his proposals with regard to the salaries, fees and allowances payable to them.
