Section 433B(1) in West Bengal Municipal Act, 1993
(1)Notwithstanding anything to the contrary contained in this Act or in any other law for the time being in force,-(a)upon the issue of any direction to any Municipality to exercise any power or to perform any function or to discharge any duty, or(b)upon the transfer to any Municipality of any function, or control and management of any property,under any provisions of this Act, the State Government shall, subject to such conditions as it may deem fit to impose, place at the disposal of the Municipality 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.
