Section 8B(3) in The West Bengal Scheduled Castes And Scheduled Tribes (Identification) Act, 1994
(3)Subject to any general or special order of the State Government or the provisions of this Act and rules made thereunder, the Vigilance Cell shall have powers -(a)to inquire the cases relating to social status claims of a person in whose favour a certificate is issued under section 5;(b)to make an inquiry in connection with the contravention of any provision of this Act;(c)to issue notice to any person or authority in such manner as may be prescribed;(d)to call for information from any person or authority for the purpose of satisfying himself whether there has been any contravention of any provisions of this Act or any rule or order made or direction issued thereunder;(e)to require any person or authority to produce or deliver any document or thing useful or relevant to the enquiry;(f)to examine any person or authority acquainted with the facts and circumstances of the case;(g)to do such other things and perform such other acts not inconsistent with the provisions of this Act as may appear to be necessary or expedient for the proper conduct of its function, or which may be prescribed.]
