Section 8(3) in East Kolkata Wetlands (Conservation and Management) Act, 2006
(3)Notwithstanding anything contained in sub-section (1) or sub-section (2), the State Government, on request of the Authority, may, by order in writing, require, for performance of any function of the Authority, services of any officer or employee of the State Government by way of duties in addition to his normal duties.
