Section 8A(1) in The West Bengal Scheduled Castes And Scheduled Tribes (Identification) Act, 1994
(1)The State Government may, by order, constitute a Committee to be called the State Scrutiny Committee for verification of social status of a person [in whose favour a certificate is issued under section 5 including a case where a caste certificate has been cancelled, impounded or revoked by the issuing authority under section 9].
