Section 579(2) in Uttar Pradesh Municipal Corporation Act, 1959
(2)The salary and allowances of the officers and servants referred to in clause (b) of sub-section (1) shall be paid out of the funds of the respective local authority of which they were officers or servants at the time of requisition of their services and the salary and allowances of the interim Municipal Commissioner shall be paid out of the fund of such local authority as the State Government may direct..[579A. Provision until the constitution of Municipal Corporation. [Inserted By U.P. Act 12 Of 1994, (W.E.F 30-05-1994)]
