Section 8A(3) in The West Bengal Scheduled Castes And Scheduled Tribes (Identification) Act, 1994
(3)Subject to any general or special order of the State Government, provisions of this Act and rules made thereunder, the Committee shall have powers -(a)to verify the 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] [Substituted 'in whose favour a certificate is issued under section 5' by West Bengal Act No. 35 of 2017, dated 15.9.2017.];(b)to issue directions to the Vigilance Cell constituted under section 8B;(c)[ on its own or on receipt of information, to make an inquiry in connection with the contravention of any provision of this Act including any act of contravention by the issuing authority in respect of issuing, rejecting or cancelling caste certificate;] [Substituted 'in whose favour a certificate is issued under section 5' by West Bengal Act No. 35 of 2017, dated 15.9.2017.](d)to issue notice to any person or authority in such manner as may be prescribed;(e)to call for information from any person or authority for the purpose of satisfying itself whether there has been any contravention of any provision of this Act or any rule or order made or direction issued thereunder;(f)to require any person or authority to produce or deliver any document or thing useful or relevant to the inquiry;(g)to examine any person acquainted with the facts and circumstances of the case;(h)to issue direction under sub-section (2) of section 9 to the certificate issuing authority;(i)to do such other things and perform such other acts not inconsistent with the provisions of this Act as may appear to be necessary or expedient for the proper conduct of its function, or which may be prescribed.
