Section 6B(4) in The West Bengal Scheduled Castes And Scheduled Tribes (Reservation of Vacancies in Services And Posts) Act, 1976
(4)[ Where a complaint is filed in any Court having jurisdiction against an appointing authority under sub-section (3) for contravening any provision of this Act and thereby committing an offence punishable under section 7, the burden of proof that no contravention of any provision of this Act has been made by him, shall lie with him.] [Sub-Section (4) inserted by W.B. Act 15 of 1996.][6C. Territorial jurisdiction. - For the purposes of sections 6A and 6B, -(a)territorial jurisdiction shall, in relation to an appointing authority, mean the area to which its administrative jurisdiction extends; and(b)an appointing authority, whose administrative jurisdiction does not extend to any fixed area, shall be deemed to be an appointing authority without having any fixed territorial jurisdiction.]
