Section 107 in Greater Hyderabad Municipal Corporation Act, 1955
107. Salary of the Commissioner and [Special Commissioner, Additional Commissioner, Zonal Commissioner, Joint Commissioner, Deputy Commissioner and Assistant Commissioner] [Substituted including marginal heading by Act No.25 of 2007.].
- The Commissioner and the [Special Commissioner, Additional Commissioner, Zonal Commissioner, Joint Commissioner, Deputy Commissioner and Assistant Commissioner] [Substituted including marginal heading by Act No.25 of 2007.] shall receive from the Local Government Service Fund constituted under sub-section (1) of section 131 such monthly salary and allowances as Government may, from time to time, determine:Provided that the salary of the Commissioner and the [Special Commissioner, Additional Commissioner, Zonal Commissioner, Joint Commissioner, Deputy Commissioner and Assistant Commissioner] [Substituted by Act No.25 of 2007.] shall not be altered to their disadvantage during the period for which their appointment have been made or renewed.Provisions for absence of Commissioner or [Special Commissioner, Additional Commissioner, Zonal Commissioner, Joint Commissioner, Deputy Commissioner and Assistant Commissioner] [Substituted by Act No.25 of 2007.] on leave.
