Section 6(2) in The Howrah Municipal Corporation Act, 1980
(2)The Deputy Mayor and other elected members referred to in sub-section (1) shall be nominated by the Mayor [within a period of thirty days from the date of his entering into office:] [Words substituted for the words 'as soon as possible after he assumes office.' by W.B. Act 6 of 2001.][provided that the State Government may, on an application by the Mayor and for reasons to be recorded in writing, extend the period as aforesaid not exceeding thirty days, as the State Government may think fit] [Proviso inserted by W.B. Act 6 of 2001.].
