Section 7 in West Bengal State Higher Educational Institutions (Reservation in Admission) Act, 2013
7. Commissioner of Reservation for Higher Educational Institutions.
(1)The State Government shall appoint a Commissioner of Reservation for Higher Educational Institutions in the State for the purpose of monitoring the implementation of the objectives laid down in this Act.(2)The powers and functions of the Commissioner including the qualification for appointment and conditions of service of the Commissioner shall be such as may be prescribed.(3)Notwithstanding anything contained in the preceding section, the Commissioner shall have power to de-reserve the seats available for admission for any academic session in such manner as may be prescribed.
