Section 121(2) in The Calcutta Municipal Corporation Act, 1980
(2)The State Government shall in each year give to the Corporation an amount which shall include any money given by the State Government to the Corporation as subvention for a specific purpose or given towards the payment of salaries and allowances, if any, of the officers and employees of the Corporation referred to in section 14 and section 17 in so far as their work relates to road development and maintenance.
