Section 311(1) in Karnataka Municipalities Act, 1964
(1)If in the opinion of the [Director of Municipal Administration] [Substituted by Act 31 of 2003 w.e.f. 20.8.2003.] the number of persons who are employed by a municipal council as officers or servants or whom a municipal council proposes to employ or the remuneration assigned by the municipal council to those persons, or to any particular person is excessive, the municipal council shall, on the requirement of the [Director of Municipal Administration] [Substituted by Act 31 of 2003 w.e.f. 20.8.2003.], reduce the number of the said persons or the remuneration of the said person or persons:Provided that the municipal council may appeal against any such requirement to the Government whose decision thereon shall be conclusive.
