Section 102(1) in The Calcutta Municipal Corporation Act, 1980
(1)A Councillor [* * * *] [Words omitted by W.B. Act 36 of 1994.] may give to the Municipal Secretary a notice to the effect that he or his spouse is a member of a specified company or is a partner in a firm or is in the employment under a specified person, and if any contract is made or is proposed to be made with such company or firm or person, such notice shall, unless and until it is withdrawn, be deemed to be a sufficient disclosure of his interest in such contract or proposed contract which may be the subject of consideration at a meeting of the Corporation after the date of the notice.
