Section 27A(3) in Kolkata Municipal Corporation Act, 1980
(3)The Vigilance Authority may appoint such officers and other employees for such period and on such pay as the State Government may sanction and on such terms and conditions as the State Government may determine :Provided that no member of the Corporation or of a Committee thereof and no officer or other employee of the Corporation shall be eligible to be appointed as an officer or other employee under the Vigilance Authority.
