Section 7(3) in West Bengal Protection of Interest of Depositors in Financial Establishments Act, 2013
(3)Where the Competent Authority has made an order under sub-section (1) or sub-section (2), it shall, within thirty days from the date of publication of an order under sub-section (1) or sub-section (2), as the case may be, make an application, supported by an affidavit stating the grounds on which such Competent Authority has issues the said order under that sub-section, to the Designated Court and the Designated Court shall, after giving an opportunity of being heard to the person concerned, make an order confiscating such seized or freezed property of the financial establishment or of the promoter, partner, director, manager, member, employee or any other person responsible for the management of, or for conducting the business or affairs of such financial establishment in the same manner as mentioned in the provision for attachment of property under section 5.
