Section 14(1) in The Calcutta Municipal Corporation Act, 1980
(1)Save as otherwise provided in the Act, the Corporation shall have the following officers, namely :-(a)the Municipal Commissioner,(b)such number of Joint Municipal Commissioners as the Mayor-in-Council may, from time to time, determine,(c)the Controller of Municipal Finances and Accounts,(d)the Chief Municipal Auditor,(e)the Municipal Engineer-in-Chief,(f)such number of Deputy Municipal Commissioners and Chief Municipal Engineers as the Mayor-in-Council may, from time to time, determine,(g)the Chief Municipal Architect and Town Planner,(h)the Chief Municipal Health Officer,(i)the Chief Municipal Law Officer, and(j)the Municipal Secretary.
