Section 9A in The West Bengal College Service Commission Act, 1978
9A. [ Commission to hold eligibility test of persons before selection for appointment to posts of Lecturer in Universities and Colleges. - [Section 9A inserted by West Bengal Act 26 of 1993.]
(1)Notwithstanding anything contained elsewhere in this Act or in any other law for the time being in force or in any contract, custom or usage to the contrary, it shall be the duty of the Commission to hold, in such manner as may be provided for by regulations, eligibility test at State level of persons, who are candidates for appointment to the posts of Lecturer in Arts, Sciences, Social Sciences, Commerce, Education, Physical Education, Foreign Languages, Law, Journalism and Mass Communication, or Music in any University or institution deemed to be a University or College or Government College, prior to the selection of such persons by any authority competent to make the selection for such appointment under any law for the time being in force. The standard of the eligibility test shall be at par with the standard of eligibility test at National level held by the University Grants Commission.Explanation. - "University Grants Commission" shall mean the University Grants Commission established under section 4 of the University Grants Commission Act, 1956.(2)Notwithstanding anything contained in any other law for the time being in force or in any contract, custom or usage to the contrary, selection of persons for appointment to the posts of Lecturer in Arts, Sciences, Social Sciences, Commerce, Education, Physical Education, Foreign Languages, Law, Journalism and Mass Communication, or Music in any University or institution deemed to be a University or College or Government College shall be made by the authority competent to make the selection for such appointment under any law for the time being in force from amongst the persons found eligible for such selection on the basis of the eligibility test as aforesaid.(3)Notwithstanding anything to the contrary contained elsewhere in this Act, the provisions of this section shall apply in relation to any college not receiving any aid from the State Government or any college established and administered by a minority, whether based on religion or language.] [Sub-Section (2) inserted by West Bengal Act 40 of 1980.]
