Section 37(4) in West Bengal Municipal Corporation Act, 2006
(4)The State Government shall also prescribe by rules-(i)the terms of office, salaries, allowances (if any), and conditions of service of the Chairman and the other members of the Municipal Service Commission and of those whose appointment is of a casual or part-time nature.(ii)the number of officers and other employees of the Municipal Service Commission and their salaries and allowances, and(iii)discipline, control and conduct of officers and other employees of the Municipal Service Commission.
