Section 13(2) in The Howrah Municipal Corporation Act, 1980
(2)The Commissioner, the Controller of Finances and the Chief Auditor shall be appointed -(a)by the State Government [***] [Omitted 'in consultation with the Mayor-in-Council' by Act No. 33 of 2017, dated 15.9.2017.], by notification, from amongst persons who are or have been in the service of the Government, or(b)if so directed by the State Government, by the Mayor-in-Council in consultation with the State Public Service Commission :Provided that the appointment of officers under clause (a) shall be on such terms and conditions and for such period, not exceeding five years in the first instance, as the State Government may determine :Provided further that the State Government may, [***] [Omitted 'in consultation with the Mayor-in-Council,' by Act No. 33 of 2017, dated 15.9.2017.], extend the period from time to time, so, however, that the total period of extension does not exceed five years.
