Section 14 in West Bengal Municipal Service Commission Act, 2018
14. Power to make rules.
(1)The State Government may, by notification, make rules for carrying out the purpose of this Act.(2)In particular and without prejudice to the generality of the foregoing provision of sub-section (1), such rules may provide for all or any of the following matters:-(a)the terms and conditions of the services of the Chairman and other members of the Commission under sub-section (3) of section 6;(b)the qualification for appointment and other terms and conditions of the service of the Secretary of the Commission under sub-section (2) of section 6;(c)the manner of recruitment of officers and employees of the Commission; and(d)any other matter which may be or is required to be prescribed.(3)Every rule made under this section shall, as soon as may be after it is made, be laid before the State Legislature.
