Section 30 in The West Bengal Separation of Judicial And Executive Functions Act, 1970
30. In section 41, -
(1)after the words "State Government", the words "or, where the conferment of power was in consultation with the High Court, the State Government, in consultation with the High Court," shall be inserted;(2)for sub-section (2), the following sub-section shall be substituted, namely :-"(2) Any powers conferred by the Sessions Judge or the District Magistrate may be withdrawn by the Sessions Judge or the District Magistrate, as the case may be.".
