Section 27 in The Calcutta Municipal Corporation Act, 1980
27. [ Salaries and allowances of the members of the members of the Municipal Service Commission and its officers and other employees to be paid from Municipal Fund. -] [Section 27 was renumbered as sub-section(1) of that Section and sub-section (2) inserted by W.B. Act 21 of 1988.]
(1)The salaries and allowances, if any, of the members of the Municipal Service Commission and the officers and other employees thereof shall be paid from the Municipal Fund.(2)[ The State Government may, by notification, fix the amount of contribution payable by the Howrah Municipal Corporation or the Chandernagore Municipal Corporation or any municipality or notified area Authority, as the case may be, in respect of services rendered by the Municipal Service Commission constituted under sub-section (1) of section 26 for selection of their personnel under sub-section (5A) of section 26 and such contribution shall be credited to the Municipal Fund of the Calcutta Municipal Corporation.] [Section 27 was renumbered as sub-section(1) of that Section and sub-section (2) inserted by W.B. Act 21 of 1988.][C. [The sub-heading and Section 27A inserted by W.B. Act 9 of 1992.] Municipal Vigilance Authority]
