Section 233(7) in The Chandernagore Municipal Corporation Act, 1990
(7)Notwithstanding anything to the contrary contained in any other law in force for the time being, no methor or other employee of the Corporation who is employed to remove or otherwise to deal with different kinds of solid wastes shall, without giving the Chief Executive Officer any notice of his intention so to do or without the permission of the Chief Executive Officer, withdraw.
