Section 108(2) in The Coimbatore City Municipal Corporation Act, 1981
(2)The Government may -(a)recover from the corporation the whole or such proportion of the salary and allowances paid to any Class I officer and such contribution towards his leave allowances, pension and provident fund as the Government may, by general or special order, determine;(b)at any time, withdraw any Class I officer and appoint another in his place.
