Section 9 in West Bengal Thika Tenancy (Acquisition and Regulation) Act, 2001
9. Controller.
(1) The State Government may, by notification, appoint one or more officers as Controller or Controllers and Additional Controllers and Deputy Controllers to perform all the functions of a Controller under this Act in respect of any area or areas to be specified in the notification.(2)[ A Controller may be an officer belonging to the Indian Administrative Service or the West Bengal Civil Service (Executive).] [[Sub-section (2) substituted by section 8(1) of the West Bengal thika Tenancy (Acquisition and Regulation) (Amendment) Act, 2010 (West Bengal Act No. 25 of 2010) (with effect from 1.11.2010), which read as under :(2)A Controller may be an officer belonging to the Indian Administrative Service, West Bengal Civil Service (Executive) or West Bengal Higher Judicial Service.]](3)[ An Additional Controller and Deputy Controller may be an officer belonging to the West Bengal Civil Service (Executive) or a Special Revenue Officer, Grade-I.] [[Sub-section (3) substituted by section 8(2), ibid (with effect from 1.11.2010), which read as under :(3)An Additional Controller and Deputy Controller may be an officer belonging to the Indian Administrative Service, West Bengal Civil Service (Executive), West Bengal Higher Judicial Service or West Bengal Subordinate Land Revenue Service, Garde-I.]]
