Section 6(1) in West Bengal Municipal Service Commission Act, 2018
(1)The staff of the Commission shall consist of-(a)a Secretary, who shall be appointed by the State Government, and(b)such other officers and employees as the State Government may appoint or depute from time to time from existing Municipal Service Commission established under the Kolkata Municipal Corporation Act, 1980, (West Ben. Act LIX of 1980). and the West Bengal Municipal Corporation Act, 2006 (West Ben. Act XXXIX of 2006). against the posts sanctioned by the State Government.
