Section 2(d) in West Bengal Escheats and Forfeitures Act, 2012
(d)"Competent Authority" means any person or authority of the Judicial Department of the State Government authorised to perform the functions of the competent authority under this Act or any other persons or authorities may be authorised by the State Government, by notification in the Official Gazette, to perform such functions of the competent authority or to perform different functions;
