Section 50(5) in The City of Panaji Corporation Act, 2002
(5)Subject to any special orders of the State Government, every person so appointed shall exercise the powers conferred and perform the duties imposed on the Commissioner by this Act or by any other enactment for the time being in force, and shall be subject to the same liabilities, restrictions and conditions to which the Commissioner is liable and shall receive such monthly salary not exceeding the salary payable for the time being to the Commissioner, as the State Government may determine.
