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 21] [Entire Act]

State of West Bengal - Subsection

Section 21(5) in The Calcutta Municipal Corporation Act, 1980

(5)No officer or employee of the Corporation appointed on the recommendation of the Municipal Service Commission [or the Public Service Commission, as the case may be,] [Words inserted by W.B. Act 6 of 1996.] shall be reduced in rank, removed or dismissed except after consultation with such Commission.