Section 84 in Karnataka Municipal Corporations Act, 1976
84. Appointment to the other posts on the corporation establishment.
(1)Subject to the provision of sections 85 and 86 appointment to posts on the corporation establishment other than the posts borne on the cadres of the Karnataka Municipal Administrative Service, and the posts referred to in sub-section (1), for the period of their service in accordance with this Act, the rules and the regulations framed thereunder.(2)If any officer appointed under sub-section (1) is a Government servant, he shall be entitled to leave and other privileges in accordance with the rules and regulations applicable to the Government service to which he belongs and in force for the time being and the corporation shall make such contribution towards his salary, leave allowances, pension and provident fund as may be payable under such rules and regulations by him or on his behalf.
