Section 22(1) in West Bengal Municipal Corporation Act, 2006
(1)The Corporation shall, at its first meeting after the election of members thereto or as soon as may be thereafter, group the wards in such number of boroughs [as may be determined by the State Government,] [Inserted by West Bengal Act No. 17 of 2016, dated 20.1.2017.]as may allow each borough to consist of not less than six contiguous wards, and shall constitute a Borough Committee for each such borough.
