Section 688(3) in The Orissa Municipal Corporation Act, 2003
(3)The amount of the salary and other allowances as determined under Sub-section (2) together with all other incidental charges shall be reimbursed to the Government by the Corporation, who shall also pay to the Government such contribution towards the pension, leave and other allowances of such Magistrates and their establishment as may, from time to time, determined by the Government :Provided that the Government may with the consent of the Corporation, direct that in lieu of the amounts payable under this Section the Corporation shall pay to the Government annually, on such date as may be fixed by the Government in this behalf, such fixed sum as may be determined by the Government in this behalf.
