Section 23 in Kolkata Municipal Corporation Act, 1980
23. Age of superannuation of officers and employees of the Corporation.
- Notwithstanding anything in this Chapter or elsewhere in this Act or in any rules or regulations made thereunder, the age of superannuation of officers and employees of the Corporation shall be determined by the State Government and no such officer or employee shall, after retirement, be re-employed in any post without the prior sanction of the Government.
