Section 6 in West Bengal Municipal Service Commission Act, 2018
6. The staff of the Commission.
(1)The staff of the Commission shall consist of-(a)a Secretary, who shall be appointed by the State Government, and(b)such other officers and employees as the State Government may appoint or depute from time to time from existing Municipal Service Commission established under the Kolkata Municipal Corporation Act, 1980, (West Ben. Act LIX of 1980). and the West Bengal Municipal Corporation Act, 2006 (West Ben. Act XXXIX of 2006). against the posts sanctioned by the State Government.(2)The qualification for appointment and other terms and conditions of the service of the Secretary of the Commission shall be such as may be prescribed by the State Government.(3)The State Government may by rules provide for-(a)the terms and conditions of service of the Chairman and other Members of the West Bengal Municipal Service Commission;(b)the manner in which the West Bengal Municipal Service Commission shall perform the duties imposed upon it by or under this Act;(c)the number of officers and other employees of the West Bengal Municipal Service Commission and their salaries and allowances, excluding the officers and staff mentioned in clause (b) of sub-section (1);(d)the terms and conditions of service including discipline, and control and conduct of officers and other employee. of the West Bengal Municipal Service Commission.
