Section 181(3) in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
(3)The Government may direct that the Administrator shall be a whole-time officerand when such a direction is issued, he shall be paid out of the corporation funds suchmonthly salary and allowances as Government may from time to time, by order,determine and the corporation shall make such contribution towards the leaveallowances, pension and provident fund of the officer as may be required by theconditions of service under the Government, to be paid by him or for him, as the casemay be.
