Section 10 in West Bengal Municipal Service Commission Act, 2018
10. Fees.
- The Commission may, for the purpose of discharging its functions of selecting persons for direct recruitment to the posts and services, in the establishments of Urban Local Bodies (Municipal Corporations, Municipalities, Notified Area Authorities, Industrial Township Authorities) and various Organizations and Authorities under Urban Development and Municipal Affairs Department as prescribed under sub section(I) of section 7, levy such fees and other charges as may be provided for by regulations:Provided that the candidates belonging to Scheduled Castes and Scheduled Tribes shall be exempt from paying such examination fees.
