Section 26 in The Calcutta Municipal Corporation Act, 1980
26. Constitution of Municipal Service Commission. -
(1)The Corporation shall, as soon as may be after the commencement of this Act, constitute a Municipal Service Commission consisting of -(a)a Chairman, and(b)[three] [Word substituted by W.B. Act 6 of 1996.] other members.(2)The Chairman and one of the other members shall be nominated by the Corporation on the recommendation of the Mayor-in-Council [,and two members, one of whom shall be an officer of the Department of Scheduled Castes and Tribes Welfare of the State Government, shall be nominated by the State Government.] [Words substituted by W.B. Act 6 of 1996.](3)The Chairman and other members shall hold office for a term of three years.(4)A person who holds office as Chairman or other member of the Municipal Service Commission shall, on the expiration of his term of office, be ineligible for appointment to any post under the Corporation.(5)The qualifications for appointment as Chairman or other member of the Municipal Service Commission shall be such as may be provided by regulations.(6)The Corporation shall by regulations provide for-(a)the salaries, allowances, if any, and conditions of service of the Chairman and other members of the Municipal Service Commission;(b)the manner in which the 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 Municipal Service Commission and their salaries and allowances; and(d)the terms and conditions of service including discipline, control and conduct of officers and other employees of the Municipal Service Commission.(5A)[ Notwithstanding anything to the contrary contained elsewhere in this Act or in any other law for the time being in force, the Municipal Service Commission constituted under sub-section (1) shall also select such personnel for the Howrah Municipal Corporation constituted under the Howrah Municipal Corporation Act, 1980 or the Chandernagore Municipal Corporation constituted under the Chandernagore Municipal Act, 1955 or any municipality or notified area constituted under the Bengal Municipal Act, 1932 as the State Government may, by notification, determine from time to time.] [Sub-section (5A) inserted by W.B. Act 21 of 1988.]
