Section 15 in The Calcutta Municipal Corporation Act, 1980
15. Salary and other conditions of service of Municipal Commissioner and other officers. -
(1)The officers appointed under clause (a) of sub-section (2), or clause (b) of sub-section (3), of section 14 shall be paid out of the Municipal Fund such salary and allowances as may, from time to time, be determined by the State Government.(2)Leave may be granted by the State Government to the officers appointed under clause (a) of sub-section (2), or clause (b) of sub-section (3), of section 14 on the recommendation of the Mayor and where such leave is granted to any such officer, the State Government shall appoint another person to officiate in his place.(3)If any of the officers referred to in sub-section (1) is in the service of Government, the Corporation shall make such contribution towards his leave allowance, pension and provident fund as may be required by or under the conditions of his service under Government or the terms and conditions of his service under the Corporation, as the case may be, to be paid by or for him.(4)If any of the officers referred to in sub-section (1) of section 14 is not an officer in the service of Government, his leave allowances, superannuation or retirement gratuity or pension and the proportions of his pensionary or provident fund contribution payable respectively from his salary and from the Municipal Fund shall be governed by rules ;Provided that -(a)the amount of leave and leave allowances, gratuity or pension shall in no case, except with the special sanction of the State Government, exceed the amount admissible to Government servants of equivalent rank; and(b)the conditions of grant of such leave and the conditions of superannuation or 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 Government servants.
