Section 32 in West Bengal Municipal Corporation Act, 2006
32. Salary and other conditions of service of Commissioner and other officers appointed by State Government.
(1)The officers appointed by the State Government under clause (a) of sub-section (2) of section 30 shall be paid out of the Municipal Fund such salaries and allowances as the State Government may, from time to time, determine:Provided that the Corporation may, with the prior approval of the State Government, sanction remuneration to such officers in addition to the salaries and allowances as aforesaid.(2)If any of the officers referred to in sub-section (1) of section 30 is in the service of the State Government, the Corporation shall make such contribution towards his leave salary and pension as may be required by or under the conditions of his service under the State Government or the terms and conditions of his service under the Corporation, as the case may be, to be paid for him.(3)If any of the officers referred to in sub-section (1) of section 30 is not an officer in the service of the State Government. his leave salary and retirement benefits shall be such as may be prescribed:Provided that-(a)the amount of leave and leave salary or retirement benefits shall, in no case, except with the special sanction of the State Government, exceed the amount admissible to the employees of the State Government of equivalent rank, and(b)the conditions of grant of such leave and the conditions of retirement shall, in no case, except with the special sanction of the State Government, be more favourable than those for the time being applicable to such employees of the State Government.
