(1)The District Engineer who functions as Municipal Engineer may be paid from the Municipal Fund a monthly allowance as may be agreed to the Municipality and the District Board concerned. In case of difference of opinion between the District Board and the Municipality the decision of Government shall be final.(2)The Officer of the Public Works Department who is appointed as the Municipal Engineer may be paid from the Municipal Fund an allowance as may be agreed to by the Municipality and the Works Department.The Health Officer
