Section 585 in The Calcutta Municipal Corporation Act, 1980
585. Power to institute etc., legal proceedings and obtain legal advice. -
The Municipal Commissioner may-(a)take, or withdraw form, proceedings against any person who is charged with-(i)any offence under this Act or any rule or regulation made thereunder, or(ii)any offence which affects or is likely to affect any property or interest to the Corporation or the due administration of this Act, or(iii)committing any nuisance whatsoever;(b)contest or compromise an appeal against assessment of any consolidated rate or other tax;(c)take, or withdraw from, or compromise, proceedings under sections 568 and 570;(d)withdraw or compromise any claim against any person in respect of a penalty payable under a contract entered into with such person by the Municipal Commissioner on behalf of the Corporation;(e)defend any suit or other legal proceeding brought against the Corporation or against any municipal authority or any officer or employee of the Corporation in respect of anything done or omitted to be done by the Corporation or such authority or officer or employee under this Act or the rules or the regulations made thereunder;(f)with the approval of the Mayor-in-Council compromise any claim, suit or other legal proceeding brought against the Corporation or any municipal authority or any officer or employee of the Corporation in respect of anything done or omitted to be done as aforesaid;(g)institute or prosecute any suit or other legal proceeding or with the approval of the Mayor-in-Council withdraw from or compromise any suit or claim, other than a claim referred to in clause (d), instituted or made, as the case may be, in the name of the Corporation or of the Municipal Commissioner;(h)obtain, for any of the purposes mentioned in the foregoing clauses of this section or for securing lawful exercise or discharge of any power or duty vesting in or imposed upon any municipal authority or any officer or employee of the Corporation, such legal advice and assistance as he may from time to time, consider necessary or expedient, or be required by the Corporation or the Mayor-in-Council, to obtain.
