Section 5B in The West Bengal Clinical Establishments Act, 1950
5B. [ State level and District level committees. - [sections 5A and 5B inserted by West Bengal Act 30 of 1992.]
The State Government may constitute, in such manner as may be prescribed, a State Level Committee for the State of West Bengal and a District Level Committee for each district of West Bengal for the purpose of advice to the State Government on the implementation of the provisions of this Act][,or a District Health Committee for each district of West Bengal for performing such functions as the State Government may, by notification in the Official Gazette, specify] [Words inserted by West Bengal Act 19 of 1998.].Explanation. - For the purposes of this section, the area of Calcutta as defined in clause (9) of section 2 of the Calcutta Municipal Corporation Act, 1980, shall constitute a district of West Bengal.
