(5)[ Notwithstanding anything contained in the foregoing provisions of this section or elsewhere in this Act, but subject to the provisions of sub-section (2), the Board of Councilors may, by resolution, decide to engage, on contract basis with the prior approval of the State Government, officers and other employees of a Municipality against such posts of such officers and other employees as may be created under section 53:Provided that the remuneration for, and the other terms and conditions of, such engagement shall be such as the State Government may approve.] [Subs-section (5) Inserted by the West Bengal Act 22 of 2000, w.e.f. 1.9.2000.]
