Section 4 in The West Bengal College Service Commission Act, 1978
4. Appointment and terms and conditions of service of members. -
(1)The Chairman and other members shall be appointed by the State Government in consultation with the Chancellor of the Universities referred to in clause (q) of section 2. They shall be wholetime members and shall hold office for a term of four years:Provided that a person who has held office as Chairman or other member shall, on the expiration of his term of office, be eligible for further appointment as Chairman or other member:Provided further that no person who has attained the age of sixty-two years shall be eligible to hold office in any capacity, whether as Chairman or other member.(2)No person who has held office as Chairman or other member till his attaining the age of sixty-two years shall be eligible for any appointment in a University or a college except for appointment as Vice-Chancellor or Pro-Vice-Chancellor of a University.(3)If the office of the Chairman or any other member becomes vacant by resignation or otherwise or if the Chairman is by reason of absence or for any other reason unable to perform the duties of his office, those duties shall, until some person appointed under sub-section (1) to the vacant office has entered on the duties thereof or, as the case may be, until the Chairman has resumed his duties, be performed by such one of the other members as the State Government may, in consultation with the Chancellor of the Universities referred to in clause (q) of section 2, appoint for the purpose.(4)The Chairman or any other member may resign his office by writing under his hand addressed to the State Government, but he shall continue in office until resignation is accepted by the State Government.(5)The salary of the Chairman and other members shall be such as may be determined by the State Government and the other terms and conditions of service shall be such as may be prescribed.
