Section 56 in The Chhattisgarh Municipal Corporation Act, 1956
56. Salary of Commissioner.
(1)The Commissioner shall receive such monthly salary and such monthly allowances as the Government may, from lime to time, determine.(2)subject to the provisions of sub-section (1), the condition of service of a person appointed as a Commissioner, who holds a lien on a post under the Government during the tenure of his aforesaid appointment, shall be such as may be laid down by the Government and in any other case they shall he such as may be laid down by bye-laws framed by the Corporation.
