Section 13 in The Calcutta Municipal Corporation Act, 1980
13. Remuneration and facilities of Mayor, Chairman, members of the Mayor-in-Council and members of Committees under this Chapter. -
The Mayor, the Chairman referred to in section 6, the members of the Mayor-in-Council, and the members of Committees constituted in accordance with the provisions of this Chapter shall be given such remuneration and facilities as may be [determined by the Corporation.] [Words substituted by W.B. Act 21 of 1988.]
