The West Bengal Districts ( Change Of Name Of Deputy Commissioners ) Act, 1984

GOVERNMENT OF WEST BENGAL 
LEGISLATIVE DEPARTMENT 
West Bengal Act XXX of 1984 
THE WEST BENGAL DISTRICTS (CHANGE 
OF NAME OF DEPUTY COMMISSIONERS) 
ACT, 1984. 
[Passed by the West Bengal Legislature.] 
[Assent of the Governor was first published in the Calcutta Gazette, 
Extraordinary, of the 12th November, 1984.] 
[12th November, 1984.] 
An Act to change the name of Deputy Commissioners of the districts of 
West Bengal. 
WHEREAS it is expedient to change the name of Deputy Commissioners 
now prevailing in the four districts of West Bengal, namely, Darjeeling, 
Jalpaiguri, Cooch Behar and Purulia; 
It is hereby enacted in the Thirty-fifth Year of the Republic of India, 
by the Legislature of West Bengal, as follows:- 
1. (1) This Act may be called the West Bengal Districts (Change 
of Name of Deputy Commissioners) Act, 1984. 
(2) It shall come into force on such date as the State Government 
may, by notification in the Official Gazette, appoint. 
Short title 
and 
commence-
ment. 
2. The Deputy Commissioner and the Additional Deputy 
Commissioner of each of the districts of Darjeeling, Jalpaiguri, Cooch 
Behar and Purulia in the State of West Bengal shall, as from the 
commencement of this Act, be known respectively as the District 
Magistrate and Collector and the Additional District Magistrate and 
Additional Collector of the respective district as aforesaid. 
Deputy 
Commissioner 
and 
Additional 
Deputy 
Commissioner 
to be known 
respectively 
as District 
Magistrate 
and Collector 
and 
Additional 
District 
Magistrate 
and 
Additional 
Collector. 
195 
The West Bengal Districts (Change of Name of Deputy 
Commissioners) Act, 1984. 
[West Ben. Act XXX of 1984.] 
(Sections 3, 4.) 
Reference to 
Deputy 
Commi-
ssioner or 
Additional 
Deputy 
Commi-
ssioner to be 
construed as 
reference to 
Collector or 
Additional 
Collector. 
Legal 
proceedings. 
3. Any reference to the Deputy Commissioner or the Additional 
Deputy Commissioner of the district of Darjeeling, Jalpaiguri, Cooch 
Behar or Purulia in any law or other document shall, unless the context 
otherwise requires, be construed as a reference to the Collector or the 
Additional Collector of the district of Darjeeling, Jalpaiguri, Cooch Behar 
or Purulia, as the case may be. 
Explanation.—"Law" shall include any enactment, Ordinance 
regulation, order, bye-law, rule, scheme, notification or other instrument 
having the force of law. 
4. Where immediately before the coming into force of this Act any 
legal proceedings are pending to which the Deputy Commissioner or the 
Additional Deputy Commissioner of the district of Darjeeling, Jalpaiguri, 
Cooch Behar or Purulia is a party, then, for the purposes of those 
proceedings, any reference to the Deputy Commissioner or the Additional 
Deputy Commissioner of the district of Darjeeling, Jalpaiguri, Cooch 
Behar or Purulia shall be construed as a reference to the District 
Magistrate and Collector or the Additional District Magistrate and 
Additional Collector of the district of Darjeeling, Jalpaiguri, Cooch Behar 
or Purulia, as the case may be. 
196 

‹ Prev All West Bengal acts Next ›