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[Cites 0, Cited by 0] [Section 48] [Entire Act]

State of Kerala - Subsection

Section 48(3) in Kerala Municipality Act, 1994

(3)The pay and allowances of the Secretary, as fixed by the Government from time to time, shall in the first instance to be paid from the State funds. The whole of the pay and allowances paid to the Secretary and the contributions towards his leave salary and pension to the extent required shall be credited monthly to the State funds by the Municipality.