Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of West Bengal - Subsection

Section 8(2) in The Calcutta Municipal Corporation Act, 1980

(2)The Deputy Mayor and the other members referred to in sub-section (1) shall be nominated by the Mayor from amongst the elected members of the Corporation as soon as possible after he enters upon his office and shall assume office after taking such oath of secrecy as may be prescribed.