Section 26(6) in The West Bengal Premises Tenancy Act, 1956.
(6)[ A Controller, an Additional Controller or a Deputy Controller appointed under this section shall be a member of the Indian Administrative Service or the Executive or the Judicial Branch of the State Civil Service or the State Junior Civil Service or be a Sub-Magistrate and Sub-Collector.] [[Sub-Section (6) substituted by W.B. Act 30 of 1969, which was earlier as under :-'(6) A Controller, an Additional Controller or a Deputy Controller appointed under this section shall be, either -(a)(i)in Calcutta, a member of the Judicial Branch of the State Civil Service of not less than 5 years' standing in such service, and(ii)elsewhere, a member of the Executive or the Judicial Branch of the State Civil Service, or of the State Junior Civil Service, or a Sub-Magistrate and Sub-Collector ; or(b)(i)in Calcutta, an Advocate or an Attorney of the High Court at Calcutta of not less than 5 years' standing,(ii)elsewhere, an Advocate or a pleader of not less than 5 years' standing.'.]]
