Section 25(5) in The Calcutta Municipal Corporation Act, 1980
(5)An application under sub-section (4) may be made to the State Government within two months from the date of conviction. Such application shall be disposed of by the State Government within three months of its receipt.Explanation.- The expression "offence against the State" shall mean an offence included in Chapter VI or Chapter VII of the Indian Penal Code.B. Municipal Service Commission
