Section 21(4) in The Chandernagore Municipal Corporation Act, 1990
(4)The State Government shall also prescribe by rules-(a)the terms of office, salaries, allowances (if any) and conditions of service, (including those for appointment of a casual or part-time nature) of the Chairman and other members of the Municipal Service Commission,(b)the number of officers and other employees of the Municipal Service Commission and their salaries and allowances, and(c)the terms and conditions of service including appointments of casual or part-time nature as well as discipline, control and conduct of officers and other employees of the Municipal Service Commission.
