Section 415(5) in Kolkata Municipal Corporation Act, 1980
(5)The Chairman and the other members of the Tribunal shall be appointed by the State Government for such period and on such terms and conditions as the State Government may determine and shall be paid from the Municipal Fund :[Provided that the expenditure connecting to the payment of remuneration, travelling allowance and other expenditure, of the judicial and non-judicial members of the Tribunal constituting the Benches to hear and decide appeals under the other Municipal Corporation Acts, shall be paid out of the fund of the concerned Municipal Corporation :Provided further that a Councillor or a person who is, or has been, an officer or employee of the Corporation shall not be eligible for appointment as a member of the Tribunal.] [Proviso substituted by section 14(iii), ibid, w.e.f. 23.3.2001.].
