Section 7 in The West Bengal Scheduled Castes And Scheduled Tribes (Reservation of Vacancies in Services And Posts) Act, 1976
7. Penalty.
- If an appointing authority makes an appointment in contravention of the provisions of section 4 or section 5, [or fails to maintain records, or to furnish the annual return, referred to in sub-section (1) of section 12, he shall be punishable with imprisonment for a term of five years, or with fine of two thousand and five hundred rupees, or with both:] [Words Substituted for the words 'he shall be punishable with fine which may extend to two hundred and fifty rupees:' by W.B. Act 15 of 1996.]Provided that nothing contained in this section shall apply in relation to an appointment to any service or post of which the appointing authority is the Governor.
