Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of West Bengal - Section

Section 20 in The Howrah Municipal Corporation Act, 1980

20. Payment of salaries and allowances of the Chairman and other members, officers and employees of the Municipal Service Commission.

- The salaries and allowances, if any, of the Chairman and other members of the Municipal Service Commission and the officers, and other employees thereof shall be paid from the Municipal Fund:[Provided that any amount of contribution payable by the Corporation under sub-section (2) of section 27 of the Calcutta Municipal Corporation Act, 1980, shall, in accordance with the provisions of sub-section (2) of the said section, be credited by the Corporation to the Municipal Fund of the Calcutta Municipal Corporation] [Proviso added by W.B. Act 8 of 1989.].C. Powers and functions of the Municipal Authorities and the Officers of the Corporation