Section 17 in The Calcutta Municipal Corporation Act, 1980
17. Establishment of the Corporation and schedule of posts. -
(1)The posts of officers and employees of the Corporation, other than those referred to in sub-section (1) of the section 14, shall constitute the establishment of the Corporation.(2)The Corporation shall, by regulation, classify the posts of officers and employees constituting the establishment of the Corporation into four categories, namely, category A post, category B post, category C post and category D post, on the basis of the scales of pay of such posts.(3)The Corporation shall maintain a schedule of posts which shall include the designation and the number of posts under each designation of officers and employees constituting the establishment of the Corporation and the schedule shall be in three parts of which Part I shall include category A posts, Part II shall include category B posts and Part III shall include category C posts and category D posts.(4)Every year the Municipal Commissioner shall place before the Mayor-in-Council for its consideration the schedule of posts along with the proposals, if any, for such changes therein as he may consider necessary :[Provided that no upward revision of the size of the establishment of the Corporation shall be made without the prior sanction of the State Government.] [This proviso Inserted by W.B. Act 6 of 1996.](5)The Mayor-in-Council shall, after consideration of the schedule of posts along with the proposals, if any, for changes therein, place the same along with its recommendations, if any, before the Corporation for approval before the presentation of the budget estimate to the Corporation by the Mayor.(6)The Municipal Commissioner shall revise the schedule of posts as approved by the Corporation.(7)The Mayor-in-Council may sanction any category C post or category D post for a period not exceeding six months.
