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[Cites 0, Cited by 0] [Section 27A] [Entire Act]

State of West Bengal - Subsection

Section 27A(2) in The Calcutta Municipal Corporation Act, 1980

(2)[ The Vigilance Authority shall be a person who is or has been a member of any All-India Service.] [Sub-section (2) of Section 27A substituted by W.B. Act 26 of 1997.]Explanation I.- "Member of an All-India Service" shall mean any person appointed to an All-India Service.Explanation II.- "All-India Service" shall have the same meaning as in section 2 of the All India Services Act, 1951.