Section 47(2) in The City of Nagpur Corporation Act, 1948
(2)The conditions of service other than salary and leave of a person appointed [Commissioner] [This word was substituted for the words 'Chief Executive Officer' by Bombay 79 of 1958, Section 3, Schedule.] who is a member of a Civil Service of or holds a lien on a Civil post under the [Government] [Substituted for the words 'Crown in India' by A.O. 1950.] during the tenure of his aforesaid appointment, shall be such as may be laid down by the State Government and in any other case they shall be such as may be laid down by by-laws framed by the Corporation.
