Section 17(2) in The West Bengal School Service Commission Act, 1997
(2)In particular, and without; prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters :-(a)the terms and conditions of service of the Chairman and other members under clause (c) of sub-section (4) of section 4;(b)the manner in which an inquiry is to be made for removal of the Chairman or any other member under section 5;(c)the terms and conditions of service of the [Secretary and any such other officer] [Words Substituted for the word 'Secretary' by W.B. Act 31 of 2008. ] under clause (a) of sub-section (3) of section 6;(d)the manner and scope of selection of persons for appointment to the posts of [Teachers and non-teaching staff] [Words Substituted for the word 'Teachers' by W.B. act 31 of 2008.] under sub-section (1) of section 8;(da)[ the proforma of joint application, the manner and other condition, for mutual transfer under section 10A;] [Clause (da) inserted by W.B. Act 36 of 2010.](db)[ the proforma of application, the manner and other condition, for general transfer under section 10B;] [Inserted by West Bengal Act No. 12 of 2013, dated 11.7.2013.](e)any other matter which may be, or is required to be, prescribed.
