Section 2(c) in The West Bengal Government Premises (Regulation of Occupancy) Act, 1984
(c)"Competent Authority" means an authority, not below the rank of Assistant Secretary to, or Deputy Director under, the Government of West Bengal or Sub-divisional Officer or Executive Magistrate or Sub-divisional Police Officer or Assistant Commissioner of Police or Assistant Engineer or any other officer declared by the State Government to be of rank equivalent to the rank of any officer as aforesaid, appointed by the State Government in respect of any Government premises or class of Government premises by notification for carrying out the purposes of this Act, and includes different such authorities for different Government premises and different classes of Government premises;
