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State of Maharashtra - Section

Section 422 in The Maharashtra Municipal Corporations Act, 1949

422. Appointment of a Magistrate of the First Class. - The [State] Government may with the consent of the Corporation create one or more posts of Magistrates of the First Class for the trial of offences against this Act, or against any rule, regulation or bye-law made thereunder and may appoint any person to such post and may also appoint such ministerial officers for the court of any such Magistrate as it may think necessary:

Provided that notwithstanding the appointment of one or more Magistrate of the First Class under this section it shall be open to the District Magistrate subject to the rules for the time being in force under section 17 of the [Code of Criminal Procedure, 1898,] regulating the distribution of business in the Courts of Magistrates of the First Class to make such distribution of the work of trial of such offences and of all other work before the Courts of the Magistrates (including any appointed under this section) as may appear to him most conductive to efficiency.
(2)Such Magistrate or Magistrates and their establishments shall be paid such salary, pension, leave allowances and other allowances as may, from time to time, be fixed by the [State] Government.
(3)The amounts of the salary and other allowances as fixed under sub­section (2), together with all other incidental charges shall be reimbursed to the [State] Government by the Corporation, who shall also pay to the [State] Government such contribution towards the pension, leave and other allowances of such Magistrate or Magistrates and their establishment as may from time to time be fixed by the [State] Government:Provided that the [State] Government may, with the concurrence of the Corporation, direct that in lieu of the amounts payable under this section the Corporation shall pay to the [State] Government annually, on such date as may be fixed by the [State] Government in this behalf, such fixed sum as may be determined by the [State] Government in this behalf.VII. References to Magistrates