(1)The State Government may constitute a Municipal Service Commission consisting of a Chairman and two other members for selection of such personnel of municipal officers and employees as may be prescribed.[Provided that the Municipal Service Commission constituted under section 26 of the Kolkata Municipal Corporation Act, 1980 (West Ben. Act LIX of 1980), shall by virtue of the provisions contained in the said section of the said Act, select such personnel for the Municipalities, Notified Area Authorities and the Industrial Townships constituted under this Act, as the State Government may, by notification determine.] [Proviso added by section 8 of the W.B. Municipal (Amendment) Act, 2006, (West Bengal Act 22 of 2506), w.e.f. 1.10.2006.]
