Section 35 in The Manipur Municipalities Act,1994.
35. Remuneration of Chairperson and Vice-Chairperson.
- The Chairperson, the Vice-Chairperson or any other Councillor of a Council may be granted by the Council such remuneration or such allowance as may be prescribed;Provided that the expenditure to be incurred under this section shall without prejudice 'to the provisions of section 71, 'be paid out of the Municipal Fund.
