Section 11 in The West Bengal Scheduled Castes And Scheduled Tribes (Reservation of Vacancies in Services And Posts) Act, 1976
11. Power to amend the Schedule.
- The State Government may, by order published in the Official Gazette, add to, amend or alter [any Schedule.] [Words Substituted for the words 'The Schedule.' by W.B. Act 24 of 2000.]
