Section 1 in The West Bengal Regulation of Recruitment in State Government Establishments And Establishments of Public Undertakings, Statutory Bodies, Government Companies And Local Authorities Act, 1999
1. Short title, extent, commencement and application.
(1)This Act may be called the West Bengal Regulation of Recruitment in State Government Establishments and Establishments of Public Undertakings, Statutory Bodies, Government Companies and Local Authorities Act, 1999.(2)It extends to the whole of West Bengal.(3)It shall come into force on such date as the State Government may, by notification, appoint.(4)It shall apply to all posts in State Government establishments and establishments of public undertakings, statutory bodies Government companies and local authorities, other than the posts which are required to be filled up either on the recommendations of -(a)the Public Service Commission, West Bengal, or(b)the West Bengal College Service Commission constituted under the West Bengal College Service Commission Act, 1978, or(c)the West Bengal Regional School Service Commission constituted under the West Bengal School Service Commission Act, 1997, in respect of any of the regions referred to in sub-section (2) of section 3 of the said Act, or(d)any Municipal Service Commission constituted under any law for the time being in force, or(e)the Co-operative Service Commission constituted under the West Bengal Co-operative Societies Act, 1983,or by promotion, or by absorption of persons declared surplus by the State Government or by absorption of such categories of casual workers and other workers as the State Government may by notification specify from time to time or by persons included in the exempted category.
