Section 19(2) in West Bengal Municipal Corporation Act, 2006
(2)The Deputy Mayor and other members referred to in sub-section (1) shall be nominated by the Mayor from amongst the elected members of the Corporation within a period of thirty days of his entering upon office:Provided that the State Government may, on an application by the Mayor and for reasons to be recorded in writing, extend the period as aforesaid by such period, not exceeding thirty days, as the State Government may think fit.
