Section 59 in Uttar Pradesh Municipal Corporation Act, 1959
59. Salary and allowances, etc., of Municipal Commissioner [and the Additional Municipal Commissioner] [Inserted by U.P. Act 12 of 1994 (w.e.f. 30-05-1994).].
(1)The Municipal Commissioner [and the Additional Municipal Commissioner] [Inserted by U.P. Act 12 of 1994 (w.e.f. 30-05-1994).] shall receive from the Corporation Fund such monthly salary and allowances, as the State Government may from time to time determine.(2)The other terms of employment including leave, pension, contribution to Provident Fund, shall be such as the State Government may prescribe.Disputes relating to Elections
