Section 127(4) in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
(4)The Administrator appointed under this Act shall be paid out of thecorporation funds such monthly salary and allowances as Government may fromtime to time, by order, determine and the corporation shall make suchcontribution towards the leave allowances, pension and provident fund of theofficer as may be required by the conditions of service under the Government, tobe paid by him or for him, as the case may be.
