Section 20 in East Kolkata Wetlands (Conservation and Management) Act, 2006
20. Offences by officers of State Government or local bodies.
If any officer of the State Government or of a local body permits or neglects doing, or wilfully fails to do, any act whereby an offence under this Act is committed, he shall, notwithstanding anything contained in the service law applicable to him for the time being in force, be deemed to have committed under such service law misconduct in discharge of his official duties and be subjected to the disciplinary proceedings and penalties accordingly,
