Section 21(1) in Siliguri Municipal Corporation Act, 1990
(1)Notwithstanding the provisions of section 19 or section 20, the Municipal Service Commission (hereinafter referred to in this section as the said Commission) constituted under sub-section (1) of section 26 of the Calcutta Municipal Corporation Act, 1980 (West Ben. Act LIX of 1980 (hereinafter referred to in this section as the said Act), shall, by virtue of sub-section (5 A) of section 26 of the said Act, select such personnel for the Corporation as may be determined by the State Government by notification under sub-section (5A) of section 26 of the said Act, and it shall be binding on the Corporation to appoint the personnel selected by the said Commission.
