Section 7(1) in West Bengal Municipal Service Commission Act, 2018
(1)Notwithstanding anything contained in any other law for the time being in force and subject to the provisions of sub-section (3), it shall be the duty of the Commission to select persons for direct recruitment to such categories of posts and services in the establishments of Urban Local Bodies (Municipal Corporations, Municipalities, Notified Area Authorities, Industrial Township Authorities) and also establishment of different Organizations under Urban Development and Municipal Affairs Department, as may be prescribed.
