Section 2(a) in The West Bengal Scheduled Castes And Scheduled Tribes (Identification) Act, 1994
(a)[ "Committee" means the State Scrutiny Committee constituted under section 8A for verification of social status of a person in whose favour a certificate is issued under section 5;] [Original clause (a) renumbered as clause (aa) and new clause (a) inserted by W.B. Act 4 of 2007.](aa)[ "Constitution" mean the constitution of India.] [Original clause (a) renumbered as clause (aa) and new clause (a) inserted by W.B. Act 4 of 2007.]
