Section 13 in The Howrah Municipal Corporation Act, 1980
13. Officers of the Corporation.
(1)The Corporation shall have the following officers, namely :-(a)the Commissioner,(b)the Controller of Finances,(c)the Chief Auditor,(d)the Chief Engineer,(e)the Chief Architect,(f)the Health Officer, and(g)the Secretary.(2)The Commissioner, the Controller of Finances and the Chief Auditor shall be appointed -(a)by the State Government [***] [Omitted 'in consultation with the Mayor-in-Council' by Act No. 33 of 2017, dated 15.9.2017.], by notification, from amongst persons who are or have been in the service of the Government, or(b)if so directed by the State Government, by the Mayor-in-Council in consultation with the State Public Service Commission :Provided that the appointment of officers under clause (a) shall be on such terms and conditions and for such period, not exceeding five years in the first instance, as the State Government may determine :Provided further that the State Government may, [***] [Omitted 'in consultation with the Mayor-in-Council,' by Act No. 33 of 2017, dated 15.9.2017.], extend the period from time to time, so, however, that the total period of extension does not exceed five years.(3)The other officers referred to in clauses (d), (e), (f) and (g) of sub-section (1) shall be appointed by the Mayor-in-Council in consultation with the State Public Service Commission.(4)The method of, and the qualifications required for, recruitment, and the terms and conditions of service including discipline, control and conduct, of the officers appointed by the Mayor-in-Council shall be such as may be prescribed.(5)Notwithstanding anything contained in the foregoing provisions of this section, the State Government may, at any time in the case of any officer appointed under clause (a) of sub-section (2) as the Commissioner or as the Controller of Finances or as the Chief Auditor, terminate his appointment as such :Provided that if, in the case of any such officer, the Mayor-in-Council so decides, the State Government shall terminate the appointment of such officer.
