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State of West Bengal - Section
Section 436 in West Bengal Municipal Act, 1993
436. [***] [Omitted by the West Bengal Act XLV of 1994. w.e.f. 10.10.1994]
| Prior to omission the Section read as;436. Appointment of officers for Municipalities from cadres of State Government.- Notwithstanding anything contained elsewhere in this Act, the State Government may appoint, from its own cadre, an officer to be posted for a Municipality or a group of Municipalities by way of support service on such terms and conditions as the State Government may decide :Provided that an officer so appointed shall be under the administrative control of the Chairman-in-Council and shall be withdrawn if the Board of Councilors so desires. |