Section 38 in The Bombay Provincial Municipal Corporations Act, 1949
38. Grant of leave of absence to Commissioner and leave allowances. - (1) The [State] Government may from time to time with the assent of the Standing Committee grant leave of absence to the Commissioner for such period as it thinks fit.
(2)The allowances to be paid to the Commissioner while absent on leave shall be of such amount, not exceeding his salary, as shall be fixed by the [State] Government and shall, unless the Commissioner is a salaries servant of the [Government], be paid from the Municipal Fund:Provided that, if the Commissioner is a salaried servant of the [Government], the amount of such allowance shall be regulated by the rules for the time being in force relating to the leave allowances of salaried servants of the [Government] of his class.
