(2)The State Government shall be the appointing authority of all the officers borne in the cadres constituted under sub-section (1), and shall be authority to transfer such officers from one municipal area to another] [[Substituted by section 15 of the W B. Act 16 of 2002, w e.f 2.9.2002, for former sub-sections (1) and (2) as follows :'(1) The State Government may constitute a cadre of common municipal service for the State in respect of such officers of the municipal establishment referred to in sub-section (1) of section 53 as may be determined by it from time to time.
