Section 17 in The West Bengal School Service Commission Act, 1997
17. Power to make rules.
(1)The State Government may, by notification, make rules for carrying out the purposes of this Act.(2)In particular, and without; prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters :-(a)the terms and conditions of service of the Chairman and other members under clause (c) of sub-section (4) of section 4;(b)the manner in which an inquiry is to be made for removal of the Chairman or any other member under section 5;(c)the terms and conditions of service of the [Secretary and any such other officer] [Words Substituted for the word 'Secretary' by W.B. Act 31 of 2008. ] under clause (a) of sub-section (3) of section 6;(d)the manner and scope of selection of persons for appointment to the posts of [Teachers and non-teaching staff] [Words Substituted for the word 'Teachers' by W.B. act 31 of 2008.] under sub-section (1) of section 8;(da)[ the proforma of joint application, the manner and other condition, for mutual transfer under section 10A;] [Clause (da) inserted by W.B. Act 36 of 2010.](db)[ the proforma of application, the manner and other condition, for general transfer under section 10B;] [Inserted by West Bengal Act No. 12 of 2013, dated 11.7.2013.](e)any other matter which may be, or is required to be, prescribed.
