Section 15A in The West Bengal Housing Board Act, 1972
15A. [ Exercise of the powers of the Board by the Chairman. [Section 15A inserted by W.B. Act 35 of 1973.]
- Without prejudice to the provisions of clause (b) of the proviso to sub-section (1) of section 15, the State Government may, by a notification published in the Official Gazette, direct that the Chairman may exercise all or any of the powers exercisable by the Board under this Act as may be specified in the notification :Provided that when power under this section has been exercised, the Chairman shall make a report to the Board at its next meeting indicating the circumstances under which such power has been exercised.]
