Section 20(1) in The West Bengal Housing Industry Regulation Act, 2017
(1)The State Government shall, within a period of one year from the date of coming into force of this Act, by notification, establish an Authority to be known as the West Bengal Housing Industry Regulatory Authority to exercise the powers conferred on it and to perform the functions assigned to it under this Act:Provided that, the State Government may if it deems fit establish more than Authority in a State:Provided further that until the establishment of the Authority under this section, the State Government shall, by order, designate any Authority or any officer not below the rank of Secretary, as the Regulatory Authority for the purposes under this Act:Provided also that after the establishment of the Authority, all applications, complaints or cases pending with the Regulatory Authority designated, shall stand transferred to the Authority so established and shall be heard from the stage such applications, complaints or cases are transferred.
