Section 3 in The West Bengal College Service Commission Act, 1978
3. Constitution of the Commission. -
(1)The State Government shall, with effect from such date as it may, by notification, appoint, constitute a Commission by the name of the West Bengal College Service Commission consisting of [seven members] [Words substituted by West Bengal Act 26 of 1993.] of whom one shall be the Chairman.(2)Of the members one shall be a person who, not being an educationist, occupies or has occupied, in the opinion of the State Government, a position of eminence in public life or in Judicial or Administrative Service and the others shall have teaching experience either as a Professor of a University or as a Principal for a period of not less than ten years, or as a teacher, other than Principal of a College, for a period of not less than fifteen years.
