Section 10 in West Bengal Municipal (Employees' Service) Rules, 2010
10. Whole-time at the disposal of the Local Body
. Unless in any case it be otherwise distinctly provided the whole-time of an employee is at the disposal of the Local Body which pays him and he may be employed in the interest of the Local Body in any manner required by the proper authority, without claim for additional remuneration whether the services required of him are such as would ordinarily be remunerated from Municipal Fund or from any other fund at the disposal of the Local Body.
