Section 131 in Greater Hyderabad Municipal Corporation Act, 1955
131. Local Government Service Fund.
(1)There shall be constituted a Local Government Service Fund to meet expenditure in respect of salaries, allowances, pensions, provident fund, gratuity and other necessary expenditure payable to the officers and servants of Local Government Service appointed under the provisions of this Act or of any other law for the time being inforce or rules made thereunder or by any order of the Government.(2)The Corporation shall contribute 12-1/2% of its revenue towards the Local Government Service Fund constituted under sub-section (1):Provided that the Government may from time to time by a notification in the *Telangana Gazette revise or alter the percentage of the contribution towards the Local Government Service Fund.
