Section 3 in West Bengal Municipal Service Commission Act, 2018
3. Constitution of Commission.
(1)The State Government shall, as soon as may be after the commencement of this Act, constitute a Municipal Service Commission by the name of the West Bengal Municipal Service Commission.(2)The West Bengal Municipal Service Commission shall consist of a Chairman and not more than three other members.(3)The Commission shall function under the administrative control of the State Government in the Urban Development and Municipal Affairs Department.(4)The place of sitting of the Commission and its jurisdiction shall be such as the State Government, by notification, specify.
