Section 10C in The West Bengal School Service Commission Act, 1997
10C. [ State Government to issue guidelines to the Commission. [Inserted by West Bengal Act No. 18 of 2017, dated 17.4.2017.]
- Notwithstanding anything contained in any other law for the time being in force or in any contract to the contrary, the State Government in the interest of education or in the interest of public service for administrative reasons may direct the Commission through guidelines or general instructions to make recommendation for placing the service of any teacher including the Assistant Headmaster or the Assistant Headmistress or any non-teaching staff from one school to another school against any sanctioned post.]
