Section 177 in New Town, Kolkata Development Authority Act, 2007
177. State Government to place officers and other employees at the Disposal of Development Authority.
(1)Notwithstanding anything to the contrary contained in this Actor any other law for the time being in force,-(a)upon the issue of any direction to the Development Authority to exercise any power or to perform any function or to discharge any duty, or(b)upon the transfer of any function or control and management of any property to the Development Authority,under any provision of this Act, the State Government shall, subject to such conditions as in may deem fit to impose, place at the disposal of the Development Authority the services of such officers and other employees as may be necessary to enable it to exercise such power or perform such function or discharge such duty, as the case may be.(2)The officers and other employees, whose services arc so placed at the disposal of the Development Authority, shall continue to be the officers and other employees of the State Government and their salary, allowances and other benefits shall be met from the Consolidated Fund of the State :Provided that where any disciplinary or other action is required to be taken against any such officer or other employee, the Development Authority shall make a reference to the State Government for appropriate action.(3)Where any power or function or duty as conferred or imposed on the Development Authority by or,under any other law for the time being in force, such law shall have effect as if this section had formed a part of such law, and, thereupon, such law shall be deemed to have been amended accordingly.
