Section 3 in West Bengal College Service Commission Act, 2012
3. The Commission and its Chairperson and Members.
(1)The Chairman of the Commission appointed under sub-section (1) of section 3 of the West Bengal College Service Commission Act, 1978, (West Bengal Act 62 of 1978); shall be re-designated as Chairperson of the Commission under this Act and shall continue to hold his office as Chairperson, subject to provisions of sub-section (6) of this section or till he has been removed from, or has vacated, his office.(2)Subsequent Chairperson shall be appointed as per provisions of this Act.(3)The Commission shall be a body corporate and shall be entitled to sue or be sued in its own name.(4)The Commission shall consist of not more than sixteen Members excluding the Secretary and the Chairperson.(5)The Chairperson and other Members shall be appointed by the State Government in consultation with the Chancellor of the Universities referred to in clause (34) of section 2 of this Act(6)The Chairperson shall be a whole-time officer of the Commission and shall hold office for a period of four years or till he attains the age of sixty-four years, whichever is earlier:Provided that the Chairperson shall be eligible for reappointment for only the second term or till he attains the age of sixty-four years, whichever is earlier.(7)[ (a) There shall be three full-time members amongst whom one shall be a woman, and twelve part-time honorary members of the Commission who shall be appointed by the State Government, by order.(b)The full-time members of the Commission shall hold office for a period of four years or till they attain the age of sixty-five years, whichever is earlier; whereas the part-time honorary members shall hold office for a period of four years or till they attain the age of seventy years, whichever is earlier.(c)Part-time honorary members shall be eligible for re-appointment for a second term or till they attain the age of seventy years, whichever is earlier.(d)The State Government, while appointing the members of the Commission, shall take into account the fact that persons belonging to Scheduled Castes, Scheduled Tribes and Other Backward Classes are adequately represented in the Commission.]
