Section 48(4) in The City of Nagpur Corporation Act, 1948
(4)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 payable to the Commissioner] as the State Government may determine.[Other Officers and Servants]
