Section 15 in Siliguri Municipal Corporation Act, 1990
15. Salary and other conditions of service of Chief Executive Officer and other officers appointed by the State Government.
(1)The Chief Executive Officer and the Finance Officer shall be paid out of the Municipal Fund such salaries and allowances as may, from time to time, be determined by the State Government.(2)If any of the officers referred to in sub-section (1) is in the service of Government, the Corporation shall make such contribution towards his passages, leave allowances, pension and provident fund as may be required by or under the conditions of his service under Government or the terms and conditions of his service under the Corporation, as the case may be, to be paid by or for him.(3)If any of the officers referred to in sub-section (1) is not an officer in the service of Government, his leave allowances, retirement benefits and contribution to provident fund shall be such as may be prescribed:Provided that-(a)the amount of leave and leave allowances or retirement benefits shall in no case, except with the special sanction of the State Government, exceed the amount admissible to Government servants of equivalent rank, and(b)the conditions of grants of such leave and the conditions or retirement shall in no case, except with the special . sanction of the State Government, be more favourable than those for the time being applicable to such Government servants.
