Section 30 in West Bengal Municipal Corporation Act, 2006
30. Officers of Corporation
(1)Save as otherwise provided in this Act, the Corporation shall have the following officers, namely :-(a)the Commissioner,(b)the Chief Engineer,(c)the Deputy Commissioner, Revenue,(d)the Health Officer.(e)the Finance Officer,(f)the Chief Auditor,(g)the Secretary, and(h)such other officers as may be designated by the State Government in this behalf.(2)The officers referred to in sub-section (1) shall be appointed-(a)by the State Government in consultation with the Mayor-in-Council, by notification, from amongst the persons who are, or have been, in the service of the State Government, or(b)if so directed by the State Government, by the Corporation in consultation with the State Public Service Commission:Provided that the appointment of such officers shall be on such terms and conditions, and for such period, as the State Government may determine:Provided further that the State Government may, in consultation with the Mayor-in-Council. extend the period as aforesaid from time to time, so, however, that the total period of extension does not exceed five years.(3)The method of, and the qualifications required for, recruitment, and the terms and conditions of service including discipline, control and conduct, of the officers appointed by the Corporation under clause (b) of sub-section (2) shall be such as may be prescribed.(4)Notwithstanding anything contained in the foregoing provisions of this section. the officers so appointed by the State Government may, at any time, be withdrawn by the State Government suo motu or if a resolution to that effect is passed by the Corporation at a meeting called for this purpose.
