Section 11A in The West Bengal Scheduled Castes And Scheduled Tribes (Identification) Act, 1994
11A. [ Verification of certificate. - (1) If the appointing authority or the head of an establishment, from which a person in whose favour a certificate is issued under section 5 is going to derive benefit as a holder of the certificate, has any doubt that such certificate has been obtained by furnishing false information or by misrepresenting any fact or by suppressing any material information or by producing any document which is an act of forgery, it shall send an application alongwith the certificate to the Committee for verification.
Explanation. - The expressions "appointing authority" and "establishment" shall have the meaning respectively as assigned to them in clauses (a) and (b) of section 2 of the West Bengal Scheduled Castes and Scheduled Tribes (Reservation of Vacancies in Services and Posts) Act, 1976.(2)The Committee shall dispose of the application referred to in sub-section (1) in such manner as may be prescribed.] [Section 11A inserted by W.B. Act 4 of 2007]
