Section 118(d) in The Mumbai Municipal Corporation Act, 1888
(d)the salaries and other allowances of all municipal officer and servants and all [contributions to provident funds,] [These wards were added by Bombay 6 of 1922, Section 30.] pensions, gratuities and compassionate allowances payable under the provisions of this Act or of any schedule or regulations framed under this Act and at the time in force [and the interest on the accumulations of Municipal Officers and servants in the provident funds aforesaid, at such rate as is sanctioned by the State Government, from time to time, in the case of such accumulations of its own employees] [These words were added by Maharashtra 27 of 1979, Section 2.];(dd)[ the fees and costs payable to the Commission in connection with consultation relating to any appointment to any post in any department of the Municipal administration;] [Clause (dd) was inserted by Bombay 48 of 1950, Section 53.]
