Section 5(2) in The Calcutta Metropolitan Planning Area (Use And Development Of Land) Control Act, 1965
(2)The State Government may, if necessary, by notification in the Official Gazette, appoint in respect of any area to which this Act applies [or any part thereof] [Words inserted by W.B. Act 37 of 1969.] an Additional Controller or one or more Deputy Controllers to exercise such functions of the Controller as may be specified in the notification.
