Section 8(3) in West Bengal Municipal Service Commission Act, 2018
(3)In particular and without prejudice to the provisions of sub-section (2), the establishment, and Organisation and other Authorities under Urban Development and Municipal Affairs Department, Government of West Bengal shall every year intimate the Commission through the State Government the number of vacancies including those anticipated in course of the year within such time, and in such manner, as may be provided for by regulations.
