Section 6A in West Bengal Land Reforms Rules, (Bargadars) Rules, 1956
6A. Superintendence and control.
(1) The State Government may, by a notification in the Official Gazette, empower in each district of sub-division, one or more officers to exercise superintendence and control over officers or authorities appointed under sub-section (1) of section 18, exercising jurisdiction in the district or the sub-division, as the case may be, who shall, for the purposes of these rules, be subordinate to such officer or officers.(2)The officer or officers empowered under sub-rule (1) shall have the power to withdraw, by general or special order, from the file of any officer or authority appointed under sub-section (1) of section 18 and subordinate to him or them, any proceeding or proceedings and transfer the same for disposal to any other subordinate officer or authority appointed under sub-section (1) of section 18.
