433B. State Government to place officers and employees at the disposal of Municipalities.
(1)Notwithstanding anything to the contrary contained in this Act or in any other law for the time being in force,-(a)upon the issue of any direction to any Municipality to exercise any power or to perform any function or to discharge any duty, or(b)upon the transfer to any Municipality of any function, or control and management of any property,under any provisions of this Act, the State Government shall, subject to such conditions as it may deem fit to impose, place at the disposal of the Municipality the services of such officers and other employees as may be necessary to enable it to exercise such power or perform such function or discharge such duty. as the case may be.(2)The officers and other employees, whose services are so placed at the disposal of the Municipality, shall continue to be the officers and other employees of the State Government and their salary, allowances and other benefits shall be met from the Consolidated Fund of the State:Provided that where any disciplinary or other action is required to be taken against any such officer or other employee, the Municipality shall' make a reference to the State Government for appropriate action.(3)Where any power or function or duty as conferred or imposed on any Municipality by or under any other law for he time being in force, such law shall have effect as if this section had formed a part of such law, and thereupon such law shall be deemed to have been amended accordingly.
