(1)The State Government may constitute a Municipal Service Commission consisting of a Chairman and two other members for selection of such personnel of municipal officers and employees as may be prescribed.[Provided that the Municipal Service Commission constituted under section 26 of the Kolkata Municipal Corporation Act, 1980 (West Ben. Act LIX of 1980), shall by virtue of the provisions contained in the said section of the said Act, select such personnel for the Municipalities, Notified Area Authorities and the Industrial Townships constituted under this Act, as the State Government may, by notification determine.] [Proviso added by section 8 of the W.B. Municipal (Amendment) Act, 2006, (West Bengal Act 22 of 2506), w.e.f. 1.10.2006.](2)The State Government may also by rules provide for-(a)the salaries, allowances 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, and control and conduct of officers and other employees of the Municipal Service Commission.[55A. Municipal Vigilance Authority. - (1) The Municipal Vigilance Authority appointed under sub-section (1) of section 27A of the Kolkata Municipal Corporation Act. 1980 (West Ben. Act LIX of 1980) (hereinafter referred to in this section as the said Act), shall, by virtue of sub-section (1) and sub-section (6) of section 27A of the said Act, enquire into any complaint of corruption, misconduct, lack of integrity or any other kind of malpractice or misdemeanour on part of any officer or other employee of a Municipality as and when required by the Board of Councilors concerned.] [Inserted by section 16 of the West Bengal Act 16 of 2002. w.e.f. 2.9 2002.]
