Section 14(2) in West Bengal Municipal Service Commission Act, 2018
(2)In particular and without prejudice to the generality of the foregoing provision of sub-section (1), such rules may provide for all or any of the following matters:-(a)the terms and conditions of the services of the Chairman and other members of the Commission under sub-section (3) of section 6;(b)the qualification for appointment and other terms and conditions of the service of the Secretary of the Commission under sub-section (2) of section 6;(c)the manner of recruitment of officers and employees of the Commission; and(d)any other matter which may be or is required to be prescribed.
