Section 33 in West Bengal Municipal Corporation Act, 2006
33. Establishment of Corporation.
(1)The posts of officers and other employees of the Corporation, other than those referred to in sub-section (1) of section 30, shall constitute the establishment of the Corporation.(2)The State Government shall fix the norms regulating the size of establishment of the Corporation from time to time.(3)The Corporation at a meeting may, subject to the norms fixed by the State Government under sub-section (2), determine what officers and other employees, other than the officers mentioned in sub-section (1) of section 30, are necessary for the Corporation:Provided that no past of officer or other employee shall be created by the Corporation without the prior sanction of the State Government.(4)The Mayor-in-Council shall consider any proposal for revision in the size of establishment and place the same with its recommendations, if any, before the Corporation for approval:Provided that no upward revision of the size of establishment of the Corporation shall be made without the prior sanction of the State Government.
