Section 16(4) in The Howrah Municipal Corporation Act, 1980
(4)[ Notwithstanding anything contained in the foregoing provisions of this section or elsewhere in this Act, and subject to the provisions of sub-section (2), 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 officers and other employees as may be created under this section:] [Sub-section (4) inserted by W.B. Act 6 of 2001.]Provided that the remuneration for, and the other terms and conditions of, such engagement shall be such as the State Government may approve.
