Section 18 in Kolkata Municipal Corporation Act, 1980
18. Appointing authorities.
- Subject to the other provisions of this Act, the appointing authority in respect of the posts of officers, and employees constituting the establishment of the Corporation shall be,(a)in the case of category A posts, the Municipal Commissioner,(b)in the case of category B posts, a Joint Municipal Commissioner, and(c)in the case of category C posts and category D posts, such officer or officers of the Corporation as the Municipal Commissioner may, with the prior approval of the Mayor-in-Council, designate in this behalf.
