Section 25(2) in The Calcutta Municipal Corporation Act, 1980
(2)If any officer or employee of the Corporation is, after the commencement of this Act, convicted of an offence against the State or of an offence involving moral turpitude and is sentenced either to rigorous imprisonment for any term or to simple imprisonment for a term of not less than six months, he shall be deemed to have been dismissed from the service of the Corporation with effect from the date of such conviction.
