Section 45 in The West Bengal Industrial Infra-Structure Development Corporation Act, 1974
45. Officers of the Corporation may be vested with other powers.
- The State Government may, by notification, nominate any officer of the Corporation to be a controller or licensing authority, under any law for the time being in force, relating to the procurement or distribution of any commodity in respect of the industrial undertakings established or to be established in the industrial estates or industrial areas entrusted to or developed by the Corporation, and such nomination shall not be called into question merely on the ground that such officer is not an officer of the State Government.
