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[Cites 0, Cited by 6] [Entire Act]

State of West Bengal - Section

Section 3 in The West Bengal School Service Commission Act, 1997

3. Constitution of Commission.

- [There shall be -(a)a Central Commission by he name of the West Bengal Central School Service Commission, and(b)a Regional Commission by the name of West Bengal Regional School Service Commission, in respect of the regions referred to in sub-section (2).]
(2)[ For the purposes of clause (b) of sub-section (1), the territory of the State of West Bengal shall comprise seven regions to be called the Eastern Region, the Southern Region, the South-Eastern Region, the Western Region, the Northern Region, the North-Eastern Region and the Hill Region; each such region shall comprise such district or districts or part of a district as the State Government may, by notification, determine, and the territorial jurisdiction of a Regional Commission shall be construed accordingly.] [[Sub-Section (2) Substituted by W.B. Act 28 of 2003, which was earlier as under :'(2) For the purposes of clause (b) of sub-section (1), the territory of the State of West Bengal shall comprise five regions to be called the Eastern Region, the Southern Region, the Western Region, the Northern Region, and the Hill Region; each such region shall comprise such district or districts or part of a district as the State Government may, by notification, determine, and the territorial jurisdiction of a Regional Commission shall be construed accordingly.]]Explanation I. - Kolkata as defined in clause (9) of section 2 of the Kolkata Municipal Corporation Act, 1980, shall, for the purposes of this Act, be deemed to be a district.Explanation II. - Part of a district shall ordinarily mean a sub-division, or two or more, but not all, sub-divisions taken together, of that district as may be specified in the notification under this sub-section:Provided that if the area of a district, or any part of a district, other than Kolkata, overlaps any part of the area included in Kolkata, such overlapping area shall be excluded from the territorial jurisdiction of the Regional Commission in respect of such district and shall be included within the territorial jurisdiction of the Regional Commission in respect of Kolkata.
(3)The State Government may, at any time, by notification enlarge or reduce the territorial jurisdiction of a Regional Commission constituted under clause (b) of sub-section (1).
(4)The Central Commission shall consist of seven members of whom -
(a)one shall be the Chairman;
(b)one shall be an educationist who occupies or has occupied in the opinion of the State Government, a position of eminence in public life or in judicial or administrative serve;
(c)one shall be from amongst the Chairman of the Regional Commissions as an ex officio member;
(d)four shall be the persons having teaching experience, either as a Teacher of a University or as a Principal of a College for a period of not less than ten years, or as a Teacher, other than Principal of a College or as a Headmaster or Headmistress for a period of not less than fifteen years:
Provided that at least one of such members must be a woman.
(5)The Regional Commission shall consist of seven members of whom -
(a)one shall be the Chairman;
(b)one shall be a person who, not being an educationist, occupies or has occupied, in the opinion of the State Government, a position of eminence in public life or in judicial or administrative service;
(c)one shall be a person belonging to Minority of West Bengal;
(d)four shall be the persons having teaching experience, either as a Teacher of University or Principal of a College for a period of not less than ten years, or as a Teacher, other than Principal of a College or as a Headmaster or Headmistress for a period of not less than fifteen years:
Provided that at least one of such members must be a woman.[Words substituted for the word 'The State Government shall, with effect from such date as it may, by notification, appoint, constitute -' by W.B. Act 26 of 2005.]
Sub-sections (4) and (5) Substituted for previous sub-Section (4) by W.B. Act 31 of 2008. Previous sub-Section (4) was as under:Explanation I.- Calcutta as defined in clause (9) of section 2 of the Calcutta Municipal Corporation Act, 1980, shall, for the purposes of this Act, be deemed to be a district.Explanation II.- Part of a district shall ordinarily mean a sub-division, or two or more, but not all, sub-divisions taken together, of that district as may be specified in the notification under this sub-section:Provided that if the area of a district, or any part of a district, other than Calcutta, overlaps any part of the area included in Calcutta, such overlapping area shall be excluded from the territorial jurisdiction or the Regional Commission in respect of such district and shall be included within the territorial jurisdiction of the Regional Commission in respect of Calcutta."."(4) (a) A regional Commission shall consist of five members of whom one shall be the Chairman, and the Central Commission shall consist of seven members of whom one shall be the Chairman.(b) Of the five members of a Regional Commission, one shall be a person who, not being an educationist, occupies or has occupied, in the opinion of the State Government, a position of eminence in public life or in judicial or administrative service, and the others shall have teaching experience, either as a Teacher of a University or as a Principal of a college for a period of not less than ten years, or as a teacher, other than Principal of a college, or a Headmaster or Headmistress, for a period of not less than fifteen years.(c) Of the seven members of the Central Commission, -(i) one shall be an educationist who occupies or has occupied in the opinion of the State Government, a position of eminence in public life or in judicial or administrative service;(ii) one shall be from amongst the Chairmen of the Regional Commissions as anex officiomember;(iii) the others shall have teaching experience, either as a Teacher of a University or as a Principal of a college for a period of not less than ten years, or as a Teacher, other than Principal of a college, or as a Headmaster or Headmistress, for a period of not less than fifteen years.".