Section 13(1) in The West Bengal Local Bodies (Electoral Offences And Miscellaneous Provisions) Act, 1952
(1)If the Competent Authority specified in sub-section (2) has reason to believe that any offence punishable under section 5 or section 10 or under clause (a) of sub-section (2) of section 12 has been committed it shall be the duty of the Competent Authority to cause such enquiries to be made and such prosecutions to be instituted as the circumstances of the case may appear to him to require.
