Section 19 in The Howrah Municipal Corporation Act, 1980
19. Constitution of Municipal Service Commission.
(1)The Corporation [may] [Word substituted for the words 'shall, as soon as may be, after the commencement of this Act,' by W.B. Act 8 of 1989.] constitute a Municipal Service Commission to be known as the Howrah Municipal Service Commission consisting of -(a)a Chairman, and(b)two other members.(2)The Chairman and one of the other members shall be nominated by the Mayor-in-Council and one member shall be nominated by the State Government.(3)The Municipal Service Commission shall perform such duties and in such manner as may be prescribed.(4)The State Government shall also prescribe -(a)the term of office, salaries, allowances (if any) and conditions of service, of the Chairman and other members of the Municipal Service Commission,(b)the number of officers and other employees of the Municipal Service Commission and their salaries and allowances, and(c)the terms and conditions of service including discipline, control and conduct of officers and other employees of the Municipal Service Commission.(5)[ Notwithstanding the foregoing provisions of this section, the Municipal Service Commission constituted under sub-section (1) of section 26 of the Calcutta Municipal Corporation Act, 1980, shall, by virtue of sub-section (5A) of section 26 of the said Act, select such personnel for the Corporation as may be determined by the State Government by notification under sub-section (5A) of section 26 of the said Act and it shall be binding on the Corporation to appoint the personnel selected by the said Commission.] [Sub-section (5) inserted by W.B. Act 8 of 1989.]
