Section 392(2) in The Punjab Municipal Corporation Act, 1976
(2)The establishment maintained under sub-section (1) shall consist of part of the general police force under the Government within the meaning of section 2 of the Police Act, 1961 and shall consist of such number of officers and men who shall repectively receive such pay, leave, allowances, gratuities and pensions as the Corporation may from time to time after consulation with the Inspector General of Police, and subject to the final decision of the Government direct.
