Section 270A in The Asansol Municipal Corporation Act, 1990.
270A. [ Saving as to holding of certain office. - [Section 270A inserted by W.B. Act 36 of 1994.]
Notwithstanding anything contained in this Act or in any other law for the time being in force, any person elected to the Corporation as Alderman and holding office as such immediately before the commencement of the West Bengal Municipal Corporation Laws (Third Amendment) Act, 1994 shall continue to hold such office till the expiration of his term of office in accordance with the provisions of this Act in force immediately before the commencement of the West Bengal Municipal Corporation Laws (Third Amendment) Act, 1994].Explanation. - "Alderman" shall mean a person elected to the Corporation as Alderman by the Councillors referred to in clause (a) of subsection (1) of section 5 in accordance with the provisions of this Act, and the rules made thereunder, in force immediately before the commencement of the West Bengal Municipal Corporation Laws (Third Amendment) Act, 1994.
