Section 8B in The West Bengal Scheduled Castes And Scheduled Tribes (Identification) Act, 1994
8B. [ Constitution of Vigilance Cell and its powers. [Sections 8A and 8B inserted by W.B. Act 4 of 2007.]
(1)The State Government may, by order, constitute a Vigilance Cell for each district of the West Bengal.(2)[ The Vigilance Cell shall consist of the following Members :(a)the Additional District Magistrate in charge Chairperson;of the affairs of the Backward Classes Welfare Department in the district,(b)Officer-in-charge not below the rank of Convenor;Deputy Superintendent of Police,(c)Investigating officers not exceeding three from Members;amongst the police officers in the rank of Inspector,](3)Subject to any general or special order of the State Government or the provisions of this Act and rules made thereunder, the Vigilance Cell shall have powers -(a)to inquire the cases relating to social status claims of a person in whose favour a certificate is issued under section 5;(b)to make an inquiry in connection with the contravention of any provision of this Act;(c)to issue notice to any person or authority in such manner as may be prescribed;(d)to call for information from any person or authority for the purpose of satisfying himself whether there has been any contravention of any provisions of this Act or any rule or order made or direction issued thereunder;(e)to require any person or authority to produce or deliver any document or thing useful or relevant to the enquiry;(f)to examine any person or authority acquainted with the facts and circumstances of the case;(g)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.]
