Section 295A(5) in West Bengal Municipal Corporation Act, 2006
(5)The Chairman and the other members of the Tribunal shall be appointed by the State Government for such period and on such terms and conditions as the State Government may determine, and shall be paid out of the Municipal fund:Provided that a Councillor or a person who is, or has been, an officer or employee of the Corporation shall not be eligible, for appointment as a member of the Tribunal.
