Section 7 in West Bengal Municipal Service Commission Act, 2018
7. Function of Commission.
(1)Notwithstanding anything contained in any other law for the time being in force and subject to the provisions of sub-section (3), it shall be the duty of the Commission to select persons for direct recruitment to such categories of posts and services in the establishments of Urban Local Bodies (Municipal Corporations, Municipalities, Notified Area Authorities, Industrial Township Authorities) and also establishment of different Organizations under Urban Development and Municipal Affairs Department, as may be prescribed.(2)It shall be the duty of the Commission to perform such other functions as the State Government may, by notification, specify and also advice the State Government on such matter as may be referred to it.(3)Nothing in this section shall apply to direct recruitment to the posts or services which are-(a)required to be made through the Public Service Commission, West Bengal;(b)filled up from the candidates belonging to the exempted categories which has been declared or is declared by the State Government by notification issued in exercise of the power conferred by section 3 of the West Bengal Regulation of Recruitment in State Government Establishments and Establishments of Public Undertaking, Statutory Bodies, Government Companies and Local Authorities Act, 1999 (West Ben. Act XIV of 1999).(c)excluded from the purview of this Act by the State Government by notification.
