Section 39 in Arunachal Pradesh Municipal Act, 2007
39. Salaries and Allowances of officers and other employees.
(1)All officers and other employees of a Municipality including the officers referred to in section -36 shall receive salaries and allowances out of the Municipal Fund:Provided that the State Government may make such contribution toward the salaries and allowances as aforesaid as it may, from time to time, determine.(2)The Municipality may also provide for pension, gratuity, provident fund, incentive, bonus, reward or penalty for its officers and other employees in accordance with such rules, norms, scales and conditions as may be prescribed.
