Section 30(2) in West Bengal Municipal Corporation Act, 2006
(2)The officers referred to in sub-section (1) shall be appointed-(a)by the State Government in consultation with the Mayor-in-Council, by notification, from amongst the persons who are, or have been, in the service of the State Government, or(b)if so directed by the State Government, by the Corporation in consultation with the State Public Service Commission:Provided that the appointment of such officers shall be on such terms and conditions, and for such period, as the State Government may determine:Provided further that the State Government may, in consultation with the Mayor-in-Council. extend the period as aforesaid from time to time, so, however, that the total period of extension does not exceed five years.
