Section 27A in Kolkata Municipal Corporation Act, 1980
27A. Municipal Vigilance Authority.
(1)The State Government shall, by notification, and on such terms and conditions as it thinks fit, appoint a person as the Vigilance Authority for inquiring into any complaint of corruption, misconduct, lack of integrity or any other kind of malpractice or misdemeanour on the part of any officer or other employee of the Corporation :Provided that a person appointed as the Vigilance Authority shall hold office for a term of two years which may be extended for a period not exceeding one year and shall, on the expiration of his term of office, be ineligible for re-appointment to that office :Provided further that no Councillor or Alderman and no officer or other employee of the Corporation shall be eligible to be appointed as the Vigilance Authority.(2)[ The Vigilance Authority shall be a person who is or has been a member of any All-India Service.Explanation I. "Member of an All-India Service" shall mean any person appointed to an All-India Service.Explanation II. "All-India Service" shall have the same meaning as in section 2 of the All India Services Act, 1951 (61 of 1951).] [Sub-section (2) substituted by section 3 of the Calcutta Municipal Corporation (Amendment) Act, 1997 (West Bengal Act 26 of 1997), w.e.f. 22.12.1997.](3)The Vigilance Authority may appoint such officers and other employees for such period and on such pay as the State Government may sanction and on such terms and conditions as the State Government may determine :Provided that no member of the Corporation or of a Committee thereof and no officer or other employee of the Corporation shall be eligible to be appointed as an officer or other employee under the Vigilance Authority.(4)The salary of the Vigilance Authority and of the officers and other employees appointed under sub-section (3) and all other expenses relating to the establishment of the Vigilance Authority shall be paid out of the Municipal Fund.(5)The other terms and conditions of service including discipline, control and conduct of officers and other employees under the Vigilance Authority shall be such as may be determined by the State Government.(6)The powers and functions of the Vigilance Authority shall be such as may be prescribed.(7)The Vigilance Authority shall not be removed or suspended from office without being given an opportunity of being heard.(8)In the case of non-acceptance or partial acceptance or acceptance in a modified form of any recommendation of the Vigilance Authority by the Corporation, [the Corporation shall refer the matter to the State Government for decision, and the decision of the State Government thereon shall be final.] [Substituted by section 7 of the Calcutta Municipal Corporation (Amendment) Act, 1996 (West Bengal Act No. 6 of 1996), w.r.e.f. 4.12.1995.]
