Section 14(3) in Kolkata Municipal Corporation Act, 1980
(3)The other officers referred to in clauses (e) to (f) of sub-section (1) shall be appointed—(a)by the Mayor-in-Council in consultation with the State Public Service Commission, or(b)by the State Government in consultation with the Mayor-in-Council, by notification, from amongst persons who are or have been in the service of Government, if the Mayor-in-Council so decides:[Provided that no Government employee above 60 years of age shall be appointed.] [Proviso added by section 3 of the Calcutta Municipal Corporation (Amendment) Act, 1996 (West Bengal Act No. 6 of 1996), w.e.f. 4.12.1995.]
