Section 415(5) in The Calcutta Municipal Corporation Act, 1980
(5)The Chairman and the other members of the Tribunal shall be appointed by the State Government for such period and on such terms and conditions as the State Government may determine and shall be paid from the Municipal Fund:Provided that a Councillor or an Alderman or a person who is or has been an officer or employee of the Corporation shall not be eligible for appointment as a member of the Tribunal.
