Section 4 in West Bengal Municipal Service Commission Act, 2018
4. Appointment and terms and conditions of service of Chairman and Members.
(1)The Chairman and other Members shall be appointed or nominated, as the case may be, by the State Government and one of the three members shall be an officer of the Department of Backward Classes Welfare of the State Government.(2)The Chairman or Members, as the case may be, to be appointed or nominated shall be citizen of India and shall be above forty-five years of age on the first day of the month of appointment or nomination, as the case may be, and shall possess a degree of a recognized University or equivalent and service experience as set forth below:-(a)in the case of the Chairman, 20 years' experience in group 'A' post or the like in Government, public undertaking or statutory body or local authority;(b)in the case of a Member, 15 years' experience in group 'A' post or the like in Government, public undertaking or statutory body or local authority.(3)Notwithstanding anything contained in this Act, a person who holds office as Chairman or other Member of the Commission, as the case may be, shall on the expiration of his term of office, be ineligible for appointment to any post under the Municipal Corporations or Municipalities or Development Authorities, Notified Area Authorities, or Industrial Township Authorities, as the case may be.(4)The Chairman and other Members shall hold the office for a maximum term of five years or till attaining the age of sixty-five years, whichever is earlier:Provided that the appointment to the post of Chairman and other Members shall be made for a period of one year only and thereafter the term may be extended from time to time for a maximum period of one year on every occasion.
