Section 36C(3) in West Bengal Agricultural Produce Marketing (Regulation) Act, 1972
(3)(a)If the State Government considers it necessary so to do, it may, by notification [ xxx ] [The words "in the Official Gazette" omitted by the West Bengal Agricultural Produce Marketing (Regulation) (Amendment) Act, 1978, section 28(c).], delegate, subject to such restrictions as it may deem fit to impose, to the Board all or any of the powers exercisable by it by or under this Act.(b)While exercising the powers referred to in clause (a), the Board shall be under the control of the State Government.
