Section 21(4) in The Calcutta Municipal Corporation Act, 1980
(4)An appeal against an order under sub-section (3) shall lie-(a)to the Corporation where the appointing authority is the Mayor-in-Council;(b)to the Mayor in the case of an officer or employee holding a category A post;(c)to the Municipal Commissioner in the case of an officer or employee holding a category B post; and(d)to a Joint Municipal Commissioner in the case of an officer or employee holding a category C post or a category D post.
