Section 14(1) in The Howrah Municipal Corporation Act, 1980
(1)The Commissioner, the Controller of Finances and the Chief Auditor shall be paid out of the Municipal Fund such salaries and allowances as may, from time to time, be determined by the State Government :[provided that if any officer referred to in this sub-section is an officer in the service of the State Government, the Corporation shall make such contribution towards his salaries and allowances as may be required by or under the conditions of his service under the State Government] [Provisos inserted by W.B. Act 11 of 1999.] :[Provided further that the Mayor-in-Council may, with the prior approval of the State Government, sanction remuneration to any officer referred to in this sub-section in addition to the salaries and allowances referred to in this sub-section] [Provisos inserted by W.B. Act 11 of 1999.].
