Section 20 in The City of Nagpur Corporation Act, 1948
20.
-1A to 20-1D. [* * *][20-1E. Leader of Opposition. - (1) An elected Councillor who is for, the time being, the leader of the party in the opposition, having the greatest numerical strength and recognised as such by the [Mayor] shall be the Leader of the Opposition.Explanation. - Where there are two or more parties in the opposition, having the same numerical strength, the [Mayor] shall, having regard to the status of the Party, recognise any one of the leaders of such Parties as the Leader of the Opposition for the purposes of this Act, and such recognition shall be final and conclusive.[* * *](3)There shall be paid to the Leader of the Opposition such honoraria, fee and allowances and given such other facilities, as may be prescribed by by-laws made in this behalf by the Corporation.][20-1F. Leader of the House. - (1) An elected Councillor who is, for the time being, the Leader of the Party having the greatest numerical strength and recognised as such by the Mayor shall be the Leader of the House.Explanation. - When there are two parties in ruling, having the same numerical strength, the Mayor shall, having regard to the status of the Party, recognise the Leader of any one of such Parties to be the Leader of the House.(2)There shall be paid to the Leader of the House such honoraria and allowances and other facilities as may be provided by regulations made in this behalf by the Corporation.][20A. Honoraria, fees or allowances. - (1) With the previous sanction of the State Government, the Corporation may pay [* * *] each Councillor such honoraria, fees or other allowances as may be prescribed by by-laws made by the Corporation under this section.[(2) The Corporation shall place at the disposal of the Mayor, annually, such amount as sumptuary allowance, as the State Government may, from time to time, by an order determine.](3)Notwithstanding anything contained in sections 15 and 19, the receipt [by a Councillor] of any honorarium, fee or allowance aforesaid shall not disqualify any person for being elected [* * *] as, or for being, a Councillor.]
