The West Bengal Scheduled Castes And Scheduled Tribes ( Identification) ( Amendment) Act, 2022

~KoIkttta 
10-14:1 
Extraordinary 
Published by Authority 
Registered No. WB/SC-247 	 No. WB(Part-III)/2022/SAR-13 
AGRAHAYANA 7] 	 MONDAY, NOVEMBER 28, 2022 	 [SAKA 1944 
PART III—Acts of the West Bengal Legislature. 
GOVERNMENT OF WEST BENGAL 
LAW DEPARTMENT 
Legislative 
NOTIFICATION 
No. 1152-L.-28th November, 2022.—The following Act of the West Bengal Legislature, having been assented to 
by the Governor, is hereby published for general information:— 
West Bengal Act XIII of 2022 
THE WEST BENGAL SCHEDULED CASTES AND SCHEDULED 
TRIBES (IDENTIFICATION) (AMENDMENT) ACT, 2022. 
[Passed by the West Bengal Legislature.] 
[Assent of the Governor was first published in the Kolkata Gazette, 
Extraordinary, of the 28th November, 2022.] 
Short title and 
commencement. 
An Act to amend the West Bengal Scheduled Castes and Scheduled Tribes 
(Identification) Act, 1994. 
WHEREAS it is expedient to amend the West Bengal Scheduled Castes and Scheduled 
Tribes (Identification) Act, 1994, for the purpose and in the manner hereinafter 
appearing; 
It is hereby enacted in the Seventy-third Year of the Republic of India, by the 
Legislature of West Bengal, as follows:- 
1. (1) This Act may be called the West Bengal Scheduled Castes and Scheduled 
Tribes (Identification) (Amendment) Act, 2022. 
West Ben. 
Act XXXVII 
of 1994. 
2 	 THE KOLKATA GAZETTE, EXTRAORDINARY, NOVEMBER 28, 2022 	 [PART III 
The West Bengal Scheduled Castes and Scheduled 
Tribes (Identification) (Amendment) Act, 2022. 
(Section 2.) 
Insertion of new 
section after 
section 9 of West 
Ben. Act XXXVII 
of 1994. 
(2) It shall come into force on such date as the State Government may, by 
notification in the Official Gazette, appoint. 
2. After section 9 of the West Bengal Scheduled Castes and Scheduled Tribes 
(Identification) Act, 1994, the following section shall be inserted:— 
"Appeal against 	 9A. (1) An appeal against any cancellation, impounding or revocation 
of certificates. 	 of the certificate under sub-section (1) of section 9 shall lie— 
(a) to the District Magistrate, or the Additional District Magistrate authorised 
by the District Magistrate in this behalf, where the certificate is cancelled 
or impounded or revoked by the Sub-Divisional Officer, and 
(b) to the Commissioner, Presidency Division, where the certificate is cancelled 
or impounded or revoked by an officer authorised under clause (b) of section 
5, as the case may be: 
Provided that every such appeal shall be made in such manner and within such time 
as may be prescribed: 
Provided further that every such appeal shall be disposed of within three months 
from the date on which that appeal has been made: 
Provided also that no such appeal shall be disposed of without giving the appellant 
a reasonable opportunity of being heard. 
(2) The decision of the District Magistrate or the Additional District Magistrate or 
the Commissioner, Presidency Division, as the case may be, on any appeal under 
sub-section (1) shall be final.". 
cancellation etc. 
By order of the Governor, 
PRADIP KUMAR PANJA, 
Secy. to the Govt. of West Bengal, 
Law Department. 
Published by Law Department, Government of West Bengal and 
Printed at Saraswaty Press Ltd.(Government of West Bengal Enterprise), Kolkata 700 056. 

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