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[Cites 0, Cited by 0] [Section 7(3)] [Section 7] [Entire Act]

State of West Bengal - Subsection

Section 7(3)(ii) in The Calcutta Metropolitan Water And Sanitation Authority Act, 1966

(ii)The Mayor of a municipal corporation or the Chairman of a municipality shall represent the municipal corporation or municipality, as the case may be. Where the Mayor of a municipal corporation or the Chairman of a municipality is unable to represent the municipal corporation or municipality, the member for such municipal corporation or municipality and the additional members representing the Corporation of Calcutta, the Howrah Municipality and the South Suburban Municipality shall be the person or persons nominated by the Mayor of the municipal corporation or the Chairman of the municipality from amongst the elected members of the municipal corporation or the municipality, as the case may be. In the case of a superseded municipality the person or persons appointed by the State Government under section 554 of the Bengal Municipal Act, 1932, shall represent such municipality, and in the case of supersession of a municipal corporation not governed by the Bengal Municipal Act, 1932, it shall be represented by such person or persons as the State Government may appoint in this behalf.