Section 415(7) in Kolkata Municipal Corporation Act, 1980
(7)The Tribunal shall have an establishment consisting of such officers and other employees appointed on such terms and conditions as may be prescribed. The expenses of the Tribunal shall be paid out of the '[Municipal Fund:] [Substituted by section 14(iv)(a) of the Calcutta Municipal Corporation (Amendment) Act, 2001 (West Bengal Act VIII of 2001), w.e.f. 23.3.2001, for Municipal Fund.][Provided that the Benches constituted under the Tribunal in order to hear and decide appeals under the other Municipal Corporation Acts shall be provided with an establishment consisting of such officers and other employees as may be prescribed by the concerned Municipal Corporations] [Proviso added by section 14(iv)(b), ibid, w.e.f. 23.3.2001.].
