Section 19 in The Calcutta Municipal Corporation Act, 1980
19. Appointment to category A posts, category B posts, category C posts and category D posts. -
(1)Appointment to a category A post or a category B post shall be made on the recommendation of the Municipal Service Commission.(2)Appointment to a category C post or a category D post shall be made in such manner as may be determined by regulation.(3)Notwithstanding anything contained in sub-section (1), prior approval of the State Government shall be necessary in the case of appointment of a person not recommended by the Municipal Service Commission.
