Section 94 in West Bengal Co-operative Societies Act, 2006
94. Co-operative Service Commission.
(1)The State Government shall constitute a Co-operative Service Commission (hereinafter referred to in this section as the Commission) and shall appoint the following three persons as the members of the Commission :-(a)one person who has held a post not below the rank of a Special Secretary to the Government of West Bengal to be the Chairman of the Commission:(b)two persons from two different apex Co-operative societies, to be nominated by the State Government.(2)The Chairman and the other members of the Commission shall hold office for a term of three years:Provided that no member of the Commission shall be re-appointed or re-nominated as a member of the Commission:Provided further that if the office of the Chairman of the Commission becomes vacant or if he is by reason of absence or for any other reason unable to perform the duties of his office, those duties shall, until some person, appointed under this sub-section to the vacant office, has entered on the duties thereof or, as the case may be, until the Chairman has resumed his duties, be performed by one of the members of the Commission as decided by all the members of the Commission.(3)The salaries and allowances of the members including the Chairman of The Commission shall be such as may be prescribed.(3A)[ the State Government may remove the Chairman from his office on such grounds and in such manner as may be prescribed.] [Inserted by section 15 of the West Bengal Co-operative Societies (Amendment) Act, 2011 (West Bengal Act No. 14 of 2011), w.e.f. 6.2.2012.](4)The number of the officers and other employees of the Commission and the salaries, allowances, terms and conditions of service (including conduct, discipline and control) of such officers and other employees shall be such as may be prescribed.(5)The Commission shall select persons for appointment to such posts other than the posts of Group D category and posts to be filled up by promotion n the Co-operative societies mentioned in the Fifth Schedule of this Act and in doing so shall follow the procedure and guidelines as may be prescribedProvided that any appointment made by a Co-operative society of the Fifth Schedule in this Act in violation of this clause shall be void.(5A)[ Appointment to the posts of Group D in the Co-operative societies shall be made in the manner as may be prescribed.] [Inserted by Act No. 13 of 2015 (w.e.f. 25.5.2010).](6)There shall be a Selection Committee of the Commission and such committee shall consist of-(a)the Chairman and two other members of the Commission;(b)a representative of the Co-operative society for which the selection of the employee is to be made;(c)a subject matter expert where help of such expert is necessary :Provided that the Chairman of the Commission will preside over the meeting of the Selection Committee and in his absence, one of the members of the Commission as decided by themselves, shall preside over the meeting.(7)The State Government shall appoint an Additional Register of Co-operative societies to be the Secretary of the Commission. The Secretary shall discharge his duties as per rules of business and guidelines framed by the Commission. He shall also act as the convener of the Selection Committee.(8)The other terms and condition of service of the Chairman and the members of the Commission shall be such as may be decided by the State Government.(9)[ The Commission shall prepare its Annual Statement of Accounts for a particular financial year commencing from 1st day of April of any manner and submit the same to the State Government within six months from the end of each financial year.] [Inserted by Act No. 13 of 2015 (w.e.f. 25.5.2010).]
