Section 38(2) in The Maharashtra Municipal Corporations Act, 1949
(2)The allowances to be paid to the Commissioner while absent on leave shall be of such amount, not exceeding his salary, as shall be fixed by the [State] Government and shall, unless the Commissioner is a salaried servant of the [Government] be paid from the Municipal Fund:Provided that, if the Commissioner is a salaried servant of the [Government] the amount of such allowance shall be regulated by the rules for the time being in force relating to the leave allowances of salaried servant of the [Government] of his class.
