Section 25(4) in The Calcutta Municipal Corporation Act, 1980
(4)The State Government may, of its own motion or on receipt from an officer or employee of the Corporation deemed to have been dismissed under sub-section (2) an application accompanied by a certified copy of the judgement relating to the conviction resulting in such dismissal, by order in writing, exempt such officer or employee from the operation of sub-section (2) and thereupon such officer or employee shall be deemed to have been suspended from the service of the Corporation from the date of conviction until his release on the expiry of the term of imprisonment.
