Section 37 in West Bengal Municipal Corporation Act, 2006
37. Constitution of Municipal Service Commission.
(1)The State Government may constitute a Municipal Service Commission consisting of-(a)a Chairman, and(b)two other members.(2)The Chairman and the other members of the Municipal Service Commission shall be nominated by the State Government.(3)The Municipal Service Commission shall perform such duties, and in such manner, as may be prescribed.(4)The State Government shall also prescribe by rules-(i)the terms of office, salaries, allowances (if any), and conditions of service of the Chairman and the other members of the Municipal Service Commission and of those whose appointment is of a casual or part-time nature.(ii)the number of officers and other employees of the Municipal Service Commission and their salaries and allowances, and(iii)discipline, control and conduct of officers and other employees of the Municipal Service Commission.
