The West Bengal Staff Selection Commission ( Amendment) Act, 2022

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Extraordinary 
Published by Authority 
Registered No. WB/SC-247 	 No. WB(Part-III)/2023/SAR-14 
Gapttt 
CHAITRA 27] 	 MONDAY, APRIL 17, 2023 	 [SAKA 1945 
PART III—Acts of the West Bengal Legislature. 
GOVERNMENT OF WEST BENGAL 
LAW DEPARTMENT 
Legislative 
NOTIFICATION 
No. 375-L.-17th April, 2023.—The following Act of the West Bengal Legislature, having been assented to by the 
Governor, is hereby published for general information:— 
West Bengal Act XX of 2022 
THE WEST BENGAL STAFF SELECTION COMMISSION 
(AMENDMENT) ACT, 2022. 
[Passed by the West Bengal Legislature.] 
Short title and 
commencement. 
[Assent of the Governor was first published in the Kolkata Gazette, 
Extraordinary, of the 17th April, 2023.] 
An Act to amend the West Bengal Staff Selection Commission Act, 2011. 
WHEREAS it is expedient to amend the West Bengal Staff Selection Commission 
Act, 2011, for the purposes and in the manner hereinafter appearing; 
It is hereby enacted in the Seventy-third Year of the Republic of India, by the 
Legislature of West Bengal, as follows:- 
1. (1) This Act may be called the West Bengal Staff Selection Commission 
(Amendment) Act, 2022. 
West Ben. Act 
XVII of 2011. 
•• 
2 	 THE KOLKATA GAZETTE, EXTRAORDINARY, APRIL 17, 2023 	 [PART III 
The West Bengal Staff Selection Commission 
(Amendment) Act, 2022. 
(Sections 2, 3.) 
(2) It shall come into effect at once. 
Amendment of 
section 3 of West 
Ben. Act XVII of 
2011. 
Amendment of 
section 4. 
2. In the West Bengal Staff Selection Commission Act, 2011 (hereinafter referred 
to as the principal Act), in section 3, for sub-section (2), the following sub-section shall 
be substituted:— 
"(2) The West Bengal Staff Selection Commission shall consist of a Chairperson 
and not more than six members. The Chairperson shall be administrative Head of the 
Commission and shall have the powers of the Head of the Department". 
3. In section 4 of the principal Act,— 
(1) for sub-section (2), the following sub-section shall be substituted:— 
"(2) The Chairperson and the members of the Commission shall hold office for 
a period of five years or till he attains the age of 65 years, whichever is earlier.". 
(2) in sub-section (3), for the figures and word "62 years", the figures and word 
"65 years" shall be substituted. 
By order of the Governor, 
PRADIP KUMAR PANJA, 
Pr. Secy. to the Govt. of West Bengal, 
Law Department. 
Published by Law Department, Government of West Bengal and 
Printed at Saraswaty Press Ltd.(Govemment of West Bengal Enterprise), Kolkata 700 056. 

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