Section 26 in The West Bengal Premises Tenancy Act, 1956.
26. Appointment of Controller and Deputy Controllers, Registrars and Deputy Registrars.
(1)The State Government may, by notification, appoint a person to be the Controller for any area or part of area to which this Act extends to exercise the powers and discharge the duties of the Controller in accordance with the provisions of this Act in such area or part.(2)The State Government may also, by notification, appoint any person to be an Additional Controller or a Deputy Controller or a Registrar [or a Deputy Registrar] [Words inserted by W.B. Act 18 of 1956.] for any area to which this Act extends.(3)An Additional Controller or a Deputy Controller shall exercise such of the functions of the Controller as may, subject to the control of the State Government, be assigned to him in writing by the Controller and in the discharge of these functions an Additional Controller or a Deputy Controller shall have and shall exercise the same powers and discharge the same duties as the Controller.(4)A Registrar [or a Deputy Registrar] [Words inserted by W.B. Act 18 of 1956.] shall exercise such of the functions of the Controller relating to the rent deposited under section 21 as may be delegated to him by the Controller in writing.(5)The Controller may -(a)transfer any case pending before him for disposal to any Additional Controller or Deputy Controller; or(b)withdraw any case pending before any Additional Controller or Deputy Controller; and(i)dispose of such case himself, or(ii)transfer such case for disposal to any other Additional Controller or Deputy Controller.(6)[ A Controller, an Additional Controller or a Deputy Controller appointed under this section shall be a member of the Indian Administrative Service or the Executive or the Judicial Branch of the State Civil Service or the State Junior Civil Service or be a Sub-Magistrate and Sub-Collector.] [[Sub-Section (6) substituted by W.B. Act 30 of 1969, which was earlier as under :-'(6) A Controller, an Additional Controller or a Deputy Controller appointed under this section shall be, either -(a)(i)in Calcutta, a member of the Judicial Branch of the State Civil Service of not less than 5 years' standing in such service, and(ii)elsewhere, a member of the Executive or the Judicial Branch of the State Civil Service, or of the State Junior Civil Service, or a Sub-Magistrate and Sub-Collector ; or(b)(i)in Calcutta, an Advocate or an Attorney of the High Court at Calcutta of not less than 5 years' standing,(ii)elsewhere, an Advocate or a pleader of not less than 5 years' standing.'.]]
