Section 24(2) in West Bengal College Service Commission Act, 2012
(2)In particular, and without prejudice to the generality of the foregoing power, such rules may be provided for all or any of the following matters, namely,-(i)the manner in which an inquiry is to be made for removal of the Chairperson or any other Member of the Commission;(ii)the terms and conditions of service of the Secretary of the Commission;(iii)the manner of regulating service conditions of the employees of the Commission;(iv)any other matter, which may be, or is required to be, for the purpose of this Act, as may be prescribed.
