Section 26(2) in The Calcutta Municipal Corporation Act, 1980
(2)The Chairman and one of the other members shall be nominated by the Corporation on the recommendation of the Mayor-in-Council [,and two members, one of whom shall be an officer of the Department of Scheduled Castes and Tribes Welfare of the State Government, shall be nominated by the State Government.] [Words substituted by W.B. Act 6 of 1996.]
