Section 75A(5) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(5)[ The officers included in any municipal service constituted under this section shall be the servants of the State Government; but they shall draw their salaries and allowances directly from the Municipal fund.] [Sub-section (5) was substituted for the original by Maharashtra 4 of 1974, Section 38(1).]
