Section 58(6) in The Chhattisgarh Municipal Corporation Act, 1956
(6)The officer or servant transferred under sub-section (5) shall :- '(a)have his lien on the post held in the parent Corporation;(b)not be put to disadvantageous position in respect of pay and allowances which he would have been entitled to had he continued in the parent Corporation;(c)be entitled to deputation allowance at such rate as the State Government may be general order specify; and(d)be governed by such other terms and conditions including disciplinary control as the State Government may, by general or special order, specify.
