Section 14(2) in Kolkata Municipal Corporation Act, 1980
(2)The Municipal Commissioner, a Joint Municipal Commissioner, the Controller of Municipal Finances and Accounts and the Chief Municipal Auditor referred to in sub-section (1) shall be appointed—(a)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, or(b)it so. directed by the State Government, by the Mayor-in-Council in consultation with the State Public Service Commission, or(c)by the Mayor-in-Council, with the prior approval of the State Government, from amongst officers who are or have been in the service of the CorporationProvided that the appointment of officers under clause (a) shall be on such terms and conditions and for such period, not exceeding five years, in the first instance, as the State Government may determine :Provided further that the State Government may, in consultation with the Mayor-in-Council, extend the period of appointment from time to time, so, however, that the total period of extension shall not exceed five years.
