Section 17 in The West Bengal College Service Commission Act, 1978
17. Power to make regulations. -
(1)The Commission may, with the previous approval of the State Government, make regulations, not inconsistent with the provisions of this Act or the rules made thereunder, for discharging its function under this Act.(2)In particular, and without prejudice to the generality of the foregoing power, such regulations may provide for all or any of the following matters, namely:-(a)the terms and conditions of service of the employees of the Commission under sub-section (3) of section 6;(b)the manner of selection of persons for appointment to the posts of Teachers of a college under sub-section (1) of section 8;(c)the procedure for the conduct of business of the Commission under sub-section (2) of section 8.(d)[ the manner of holding eligibility test of persons, who are candidates for appointment to the posts of Lecturer in any University or institution deemed to be a University or College or Government College, prior to the selection of such persons by any authority competent to make the selection for such appointment under any law for the time being in force, under sub-section (1) of section 9A.] [Clause (d) inserted by West Bengal Act 26 of 1993.]
