Section 33(3) in West Bengal Municipal Corporation Act, 2006
(3)The Corporation at a meeting may, subject to the norms fixed by the State Government under sub-section (2), determine what officers and other employees, other than the officers mentioned in sub-section (1) of section 30, are necessary for the Corporation:Provided that no past of officer or other employee shall be created by the Corporation without the prior sanction of the State Government.
