Section 26(5A) in Kolkata Municipal Corporation Act, 1980
(5A)[ Notwithstanding anything to the contrary contained elsewhere in this Act or in any other law for the time being in force, the Municipal Service Commission constituted under sub-section (1) shall also select such personnel for the Howrah Municipal Corporation constituted under the Howrah Municipal Corporation Act, 1980, [the Municipal Corporations constituted under the West Bengal Municipal Corporation Act, 2006 (West Bengal Act No. 39 of 2006), or any Municipality or Notified Area Authority or Industrial Township Authority constituted under the West Bengal Municipal Act, 1993 (West Bengal Act 22 of 1993] [Sub-section (5A) inserted by section 3 of the Calcutta Municipal Corporation (Amendment) Act, 1988 (West Bengal Act No. 21 of 1988), w.e.f. 20.2.1989.] as the State Government may, by notification, determine from time to time.]
