Section 48(2) in The City of Nagpur Corporation Act, 1948
(2)The leave salary to be paid to the [Commissioner] while so absent on leave shall be of such amount, not exceeding the salary of the Commissioner, as may be fixed by the State Government :Provided that if the Commissioner is an officer in the service of the [Government], the amount of such salary shall be that to which he may be entitled under any general or special orders of Government applicable to Government servants transferred to foreign service.
