Section 26 in The West Bengal Valuation Board Act, 1978
26. Employment of staff.
- The Board may employ such members of the staff [of the Corporation or the Municipality or any other local authority, as the case may be,] [Words Substituted for the words 'of the Corporation, Commissioners of the municipality or of any other local authority, as the case may be' by W.B. Act 16 of 1995.] having jurisdiction over the area specified in the notification under sub-section (1) of section 9, [for the purpose of collection of field data for determining valuation of properties under this Act,] [Words Inserted by W.B. Act 30 of 2010.] on such terms and conditions of service as may be determined by regulation :Provided that the terms and conditions of service of the persons so employed shall not be varied to their disadvantage :[Provided further that notwithstanding anything contained in this section, the Board may engage private agency or any other person with sufficient experience, on such terms and conditions as the State Government may, by order, determine, in the work of valuation of properties.] [Proviso Inserted by W.B. Act 4 of 2009.]
