Section 378 in West Bengal Municipal Corporation Act, 2006
378. Power of State Government to require Corporation to avail of services of Municipal Engineering Directorate etc.
(1)The State Government may require the Corporation to avail of the services of the Municipal Engineering Directorate of the State Government, or the Kolkata Metropolitan Development Authority, or any other development authority or development organisation, or any Department of the State Government, or any undertaking of the State Government, in all matters in which the State Government considers such services necessary.(2)The power of the State Government under sub-section (1) shall include the power to post a technical officer, namely, an engineer, architect or town planner, from the pool of the Municipal Engineering Directorate, with or without supporting staff, who shall discharge his functions in such manner as the State Government may decide.
