Section 5(2) in West Bengal Workmen's House-Rent Allowance Act, 1974
(2)The Controlling Authority to whom an application under sub-section (1) is made, may, after giving the applicant and the employer concerned an opportunity of being heard and after making such further inquiry, as may be considered necessary, determine, in such manner as may be prescribed, the amount of house-rent allowance due to the applicant and may, by an order, direct, without prejudice to any other action which may under this Act or any other law lie against the employer, the payment to the applicant of house-rent allowance so determined.
