Section 88(3) in Karnataka Municipal Corporations Act, 1976
(3)The corporation shall sanction such schedule with or without modifications as it thinks fit and may from time to time amend it at the instance of the Commissioner and standing committee:Provided that no new office shall be created without the sanction of the Government if the maximum monthly salary exceeds [nine hundred] [Substituted by Act 24 of 1978 w.e.f. 29.9.1978.] rupees.
