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State of West Bengal - Section

Section 3 in Calcutta Sheriff's Act, 1948

3. Appointment of the Sheriff of Calcutta. -

(1)The Sheriff of Calcutta (hereinafter referred to as the Sheriff) shall be appointed annually by the Governor from a panel of three persons to be nominated on the occasion of each vacancy by the High Court in Calcutta.
(2)The Sheriff shall hold office during the pleasure of the Governor and shall be entitled to such[remuneration] as the Governor may determine and no other [remuneration],