Section 34(3) in West Bengal Municipal Corporation Act, 2006
(3)Notwithstanding anything contained in the foregoing provisions of this section or elsewhere in this Act, the Corporation may, by resolution, decide to engage, on contract basis with the prior approval of the State Government, officers and other employees of the Corporation against such posts of such other officers and other employees as may be created under section 33:Provided that the remuneration for, and the terms and conditions of, such engagement shall be such as the State Government may approve.
