Section 47 in The City of Nagpur Corporation Act, 1948
47. Salary of [Commissioner] [This word was substituted for the words 'Chief Executive Officer' by Bombay 79 of 1958, Section 3, Schedule.].
- [(1) The Commissioner shall receive from the municipal fund such monthly salary and allowances as the State Government may from time to time after consultation with the Corporation determines :Provided that the salary of the Commissioner shall not be altered to his disadvantage during the period for which his appointment has been made or renewed.(1-A) The Commissioner shall devote his whole time and attention to the duties of his office as prescribed in this Act or in any other law for the time being in force and shall not engage in any other profession, trade or business whatsoever:Provided that he may with the sanction of the Corporation serve on any Committee constituted for the purpose of any local inquiry or for the furtherance of any object of local importance or interest.] [Sub-sections (1) and (1A) were substituted for the original sub-section (1) by Bombay 79 of 1958, Schedule.](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.
