434. Services of Municipal Engineering Directorate.
- The State Government may require the Municipality to avail of the services of the Municipal Engineering Directorate of the State Government [, or the Calcutta Metropolitan Development Authority, or any other development authority or development organization, or any department of the State Government, or any undertaking of the State Government] [Inserted by the West Bengal Act 22 of 2000, we.f. 1.9.2000.] in all matters in which the State Government considers such services necessary.(2)The power of the State Government under sub-section (1) shall include the power to post a technical officer, namely. an engineer architect, or town planner, from the pool of the Municipal Engineering Directorate, with or without supporting staff, for a Municipality or group of Municipalities who shall discharge his functions in such manner as the State Government may decide.
