Section 15 in Karnataka Municipal Corporations Act, 1976
15. Salary and other conditions of service of the Commissioner.
(1)The Commissioner shall be paid out of the corporation fund such monthly salary and allowances as the Government may, from time to time, by order determine.(2)The Commissioner shall be a whole time officer of the corporation and shall not engage in any other profession, trade or business whatsoever.(3)When a salaried servant of the Government is appointed as the Commissioner, there shall be paid to the Government out of the corporation funds such sum by way of contribution towards his pension, leave salary and other allowances as may be required to be paid by him or on his behalf under the conditions of service applicable to him.(4)The Commissioner shall be entitled to such leave as the Government may by order from time to time specify. The leave may be granted to the Commissioner by the Government and when such leave is granted, he shall be paid out of the corporation funds such leave salary and allowances as the Government may determine.
