Section 17(4) in The Calcutta Municipal Corporation Act, 1980
(4)Every year the Municipal Commissioner shall place before the Mayor-in-Council for its consideration the schedule of posts along with the proposals, if any, for such changes therein as he may consider necessary :[Provided that no upward revision of the size of the establishment of the Corporation shall be made without the prior sanction of the State Government.] [This proviso Inserted by W.B. Act 6 of 1996.]
