Section 25 in West Bengal College Service Commission Act, 2012
25. Power to make regulations.
(1)The Commission may, with prior approval of the State Government, make regulations, not inconsistent with the provisions of this Act or the rules made thereunder in discharging its functions under this Act.(2)In particular, and without prejudice to the generality of the foregoing power, such regulations may provide for all or any of the following matters, namely:-(i)the manner of selection of persons for appointment to the post of Principals, [Associate Professors, Professor] [Inserted by West Bengal Act No. 26 of 2017, dated 30.6.2017.] Assistant Professors, Librarians and Non-teaching employees of Government aided Colleges;(ii)the procedure for conduct of business of the Commission;(iii)the manner of holding State Eligibility Test.
