Section 3(1) in The West Bengal Municipal Employees (Compulsory Retirement) Act, 1976
(1)by an order, be compulsorily retired by the appointing authority without assigning any reason whatsoever, by serving three months notice upon him in the prescribed manner or by giving him three months wages in lieu of such notice;Provided that no order shall be passed by an appointing authority under this section without obtaining, in such manner as may be prescribed, the prior approval of the State Government;
