Section 7(4) in Chennai City Municipal Corporation Act, 1919
(4)The State Government may recover from the corporation the whole of the salary and allowances paid to [the commissioner and other officers appointed by them] [Substituted for 'the Commissioner, the Assistant Commissioners and the personal assistant to the Commissioner appointed under sub-section (2)' by section 2(4) of Act 26 of 1992.] and such contribution towards their leave allowances, pension and provident fund as the State Government may, by general or special order, determine.
