Section 4(3) in West Bengal Municipal Service Commission Act, 2018
(3)Notwithstanding anything contained in this Act, a person who holds office as Chairman or other Member of the Commission, as the case may be, shall on the expiration of his term of office, be ineligible for appointment to any post under the Municipal Corporations or Municipalities or Development Authorities, Notified Area Authorities, or Industrial Township Authorities, as the case may be.
