Section 383(2) in Haryana Municipal Corporation Act, 1994
(2)The establishment maintained under sub-section (1) shall consist of persons on deputation from the general police force under the Government within the meaning of section 2 of the Police Act, 1861, and shall consist of such number of officers and men who shall respectively receive such pay, leave, allowances, gratuities and pensions as the Corporation may from time to time after consultation with the Director General of Police, and subject to the final decision of the Government, direct.
