Section 14(3) in The Calcutta Municipal Corporation Act, 1980
(3)The other officers referred to in clauses (e) to (J) of sub-section (1) shall be appointed -(a)by the Mayor-in-Council in consultation with the State Public Service Commission, or(b)by the State Government in consultation with the Mayor-in-Council, by notification, from amongst persons who are or have been in the service of Government, if the Mayor-in-Council so decides :[Provided that no Government employee above 60 years of age shall be appointed.] [Proviso inserted by W.B. Act 6 of 1996.]
