Section 15 in New Town, Kolkata Development Authority Act, 2007
15. Power of Development Authority to appoint officers and staff or to take alternative measures.
(1)Subject to the provisions of section 11, appointment to the posts of officers referred to in section 10 shall be made by the Development Authority.(2)The Development Authority may also appoint any person, who has retired from any post under the State Government or a Government undertaking on attaining the age of superannuation, to any of the posts of officers, referred to in section 10, on contract basis which shall state specifically the terms and conditions of appointment :Provided that the Development Authority shall be under no obligation to appoint such person on permanent basis.(3)Notwithstanding anything contained in any other law for the time being in force or in the provisions of this Act, the Development Authority may use the services of any person, firm, society, co-operative society or Company in respect of any particular jobs, for a particular period; or for particular purpose subject to such terms and conditions as may be prescribed by the State Government.Chapter-IV Powers and Functions
