Section 10A(2) in The West Bengal School Service Commission Act, 1997
(2)Notwithstanding anything contained in any other law for the time being in force or or in any contract to the contrary, the Central Commission may, on the basis of joint application made to it in the prescribed proforma by two confirmed non-teaching staff, make recommendation for placing their services from one school to another on mutual transfer basis, in such manner, on such condition and within such period, as may be prescribed:Provided that only the two non-teaching staff who have been appointed against the same category of vacancies and holding the same category of post shall be eligible for such transfer.] [Section 10A inserted by W.B. Act 36 of 2010.]
