Section 13A in Kolkata Municipal Corporation Act, 1980
13A. [ Code of conduct for the elected functionaries.- The code of conduct of the councillors as well as the other elected functionaries of the Corporation shall be such as may be prescribed.] [Inserted by section 5 of the Kolkata Municipal Corporation (Amendment) Act, 2003 (West Bengal Act 39 of 2003) w.e.f. 1.6.2004.]
