Section 5 in The West Bengal Scheduled Castes And Scheduled Tribes (Identification) Act, 1994
5. Issue of certificate of identification.
- A certificate under section 3 or section 4 may be issued, -(a)in the district, by the Sub-Divisional Officer of the sub-division concerned, and(b)[ in Kolkata by such officer as the State Government may, by notification, authorise. [[Clause (b) with Explanation I and Explanation II substituted by W.B. Act 35 of 2012, which were earlier as under:'(b) in Calcutta, by the District Magistrate, South 24-Parganas, or by such Additional District Magistrate, South 24-Parganas, as may be authorised by the District Magistrate, South 24-Parganas, in this behalf.Explanation I. - 'Calcutta' shall mean the town of Calcutta as defined in section 3 of the Calcutta Police Act, 1866.Explanation II. - For the removal of doubt, it is hereby declared that for the purposes of this Act, the District Magistrate, South 24-Parganas, or the Additional District Magistrate, South 24-Parganas, authorised by the District Magistrate, South 24-Parganas, under clause (b) of this section, shall have jurisdiction over Calcutta.'.]](c)[ in Bidhannagar Municipal Corporation area not included in clause (a), by the Sub-divisional Officer of the Bidhannagar sub-division.]Explanation I. - "Kolkata" means kolkata as defined in clause (9) of section 2 of the Kolkata Municipal Corporation Act, 1980.Explanation II. - For the removal of doubt, it is hereby declared that for the purpose of this Act, an officer authorised under clause (b) of this section, shall have jurisdiction over Kolkata.]
