Section 16 in Kolkata Municipal Corporation Act, 1980
16. Filling of casual vacancies in the posts of officers appointed by the State Government
- If any vacancy occurs in the office of any of the officers referred to in clause (a) of sub-section (2), or clause (b) of sub-section (3), of section 14 by reason of death, resignation, removal or otherwise, the State Government may in consultation with the Mayor-in-Council, appoint another person to officiate in his place for a period not exceeding six months.
