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[Cites 0, Cited by 0] [Section 52] [Entire Act]

State of West Bengal - Subsection

Section 52(6) in West Bengal Municipal Act, 1993

(6)Until norms are fixed under sub-section (3), no post of any officer or other employee shall be created by the Board of Councilors of any Municipality without the prior sanction of the State Government.
53. Municipal establishment.- (1) Save as otherwise provided in this Act, a Municipality may have the following officers :(a) a Municipal Secretary,(b) an Executive Officer;(c) an Engineer and an Architect;(d) a Health Officer;(e) a Finance Officer(f) an Assessor;(g) an Office Superintendent, a Head Clerk and a Head Assistant;(h) an Accountant;(i) a Surveyor;(j) a Sanitary Inspector,(k) a Sub-Assistant Engineer,(l) such other officer as may be designated by the State Government in this behalf :Provided that the State Government may reduce the number of the posts as aforesaid for any group or groups of Municipalities :Provided further that the State Government may by order designate any of the posts as aforesaid in respect of any Municipality or groups of Municipalities.(2) A Municipality shall also have such supporting staff comprising officers and employees as the Board of Councilors may consider necessary :Provided that the State Government may by rules provide for the norms regulating the size of the municipal establishments for each group of Municipalities and the categories or designations of officers and employees of each group of Municipalities.