Section 341J(1) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(1)The terms and conditions of service including the remuneration of the Chief Executive Officer nominated under clause (b) of section 341H shall be such as maybe determined by the Maharashtra Industrial Development Corporation [, City and Industrial Development Corporation of Maharashtra Limited] [These words were inserted by Maharashtra 5 of 2002, Section 4.] or the said Cooperative Society, by such general or special orders, as may be issued in this behalf, from time to time.
