Section 14(5) in The Calcutta Municipal Corporation Act, 1980
(5)Notwithstanding anything contained in the foregoing provisions of this section, the State Government may, at any time in the case of any person appointed under clause (a) of sub-section (2) as the Municipal Commissioner or as a Joint Municipal Commissioner or as the Controller of Municipal Finances and Accounts or as the Chief Municipal Auditor or appointed under clause (b) of sub-section (3), terminate his appointment as such :Provided that if, in the case of any such officer, the Mayor-in-Council so decides, the State Government shall terminate the appointment of such officer.
