Section 5 in West Bengal Madrasah Service Commission Act, 2008
5. Appointment, terms and conditions of service of Chairman and members.
(1)The Chairman and other members of the Commission shall.be appointed by the State Government.(2)The Chairman and other members, appointed under sub-section -(1), shall hold office for a term of four years:Provided that a person who has held office as Chairman or other members shall, on the expiration of the term of his office, be eligible for further appointment as Chairman or other member:Provided further that no person who has attained the age of sixty-two years shall be eligible to hold office as Chairman or other member.(3)If the office of the Chairman or any other member becomes vacant by reason of resignation or otherwise, or if the Chairman is, by reason of absence or for any other reason, unable to perform the duties of his office, then, until a Chairman or other member is appointed under sub-section (1) or until the Chairman resumes his duties, as the case may he, the duties of the Chairman or the other member, as the case may be, shall be performed by such other member as the State Government may appoint in this behalf.(4)The Chairman or any other member may resign his office by writing under his hand addressed to the State 'Government, but he shall continue in office until his resignation is accepted by the State Government.(5)The office of the Chairman and other members shall be honorary:Provided that the State Government may, if it thinks necessary, by notification, declare the post of Chairman to be whole-time.(6)The salary or the honorarium, as the case may be, and other perquisites of the Chairman and the honorarium of the other members shall be such as may be determined by the State Government.(7)Subject to the provisions of sub-sections (5) and (6), other terms and conditions of -service -of the-Chairman and other members shall be such as may be prescribed.
