Section 54C(1) in The Howrah Municipal Corporation Act, 1980
(1)Notwithstanding anything to the contrary contained in this Act or in any other law for the time being in force, -(a)upon the issue of any direction to the Corporation to exercise any power or to perform any function or to discharge any duty, or(b)upon the transfer to the Corporation of any function, or control and management of any property,under any of the provisions of this Act, the State Government shall, subject to such conditions as it may deem fit to impose, place at the disposal of the Corporation the services of such officers and other employees as may be necessary to enable it to exercise such power or perform such function or discharge such duty, as the case may be.
