Section 377 in West Bengal Municipal Corporation Act, 2006
377. Power of State Government to direct officers and other employees of State Government to work under Corporation.
(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 the Corporation to exercise any power or to perform any function or to discharge any duty, or(b)upon the transfer to the Corporation of any function, or control and management of any property,under any provision of this Act, the State Government shall, subject to such conditions as it may deem fit to impose, place at the disposal of the Corporation the services of such officers and other employees of the State Government to work under the supervision of the Corporation as may be necessary, to enable the Corporation to exercise such power or to perform such function or to discharge such duty, as the case may be.(2)The officers and other employees, whose services are so placed at the disposal of the Corporation, shall continue to be the officers and other employees of the State Government and their salary, allowances and other benefits shall be met from the Consolidated Fund of the State:Provided that where any disciplinary or other action is required to be taken against any such officer or other employee, the Corporation shall make reference to the State Government for appropriate action.(3)Where any power or function or duty as conferred or imposed on the Corporation by or under any other law for the time being in force, such law shall have effect as if this section had formed a part of such law, and, thereupon, such law shall be deemed to have been amended accordingly.
