The West Bengal Scheduled Castes, Scheduled Tribes And Other Backward Classes Development And Finance Corporation (Amendment) Act, 2024

Registered No. WBISC-247 No.WB(Part-111)/2024/SAR-14
3¥lkata 6Gazette
3 M J
Extraordinary
Published by Authority
AGRAHAYANA 19] TUESDAY, DECEMBER 10, 2024 [SAKA 1946
PARTIII- Acts of the West BengalLegislature.
GOVERNMENTOFWESTBENGAL
LAW DEPARTMENT
Legislative
NOTIFICATION
No. 1390-L.- 10th December,2024.T he followingAct of the West Bengal Legislature, havingbeen assented to
by the Governor, is hereby published for general information:
West Bengal Act X of 2024
THEWESTBENGAL SCHEDULED CASTES, SCHEDULEDTRIBESAND
OTHERBACKWARD CLASSESDEVELOPMENTANDFINANCE
CORPORATION(AMENDMENT)ACT,2024.
[Passed by the WestBengalLegislature.]
[Assent of the Governor was first published in the Kolkata Gazette,
Extraordinary, of the 10th December, 2024.]
Short title and
commencement.
An Act to amend the West Bengal Scheduled Castes, Scheduled Tribes and Other
Backward Classes Development and Finance Corporation Act, 2017.
WHEREASit is expedient to amend the West Bengal Scheduled Castes, Scheduled
Tribes and Other Backward Classes Development and Finance Corporation Act,2017,
for the purpose and in the manner hereinafter appearing;
It is hereby enacted in the Seventy-fifth Year of the Republic of India, by the
Legislature of West Bengal, as follows:
1. (1) ThisActmaybecalledtheWestBengalScheduledCastes,ScheduledTribes
andOtherBackwardClassesDevelopmentandFinanceCorporation(Amendment)Act,
2024.
West Ben. Act
XXXof2017.

2
Amendment of
section 4 of
West Ben. Act
XXXof2017.
THE KOLKATA GAZETTE, EXTRAORDINARY, DECEMBER 10, 2024
The West Bengal Scheduled Castes, Scheduled Tribes and
Other Backward Classes Development and Finance
Corporation (Amendment)Act, 2024.
(Section 2.)
(2) It shall come into force on such date as the State Government may, by
notification in the Official Gazette, appoint.
2. Insub-section (1) of section 4 of the West Bengal Scheduled Castes, Scheduled
Tribes and Other Backward Classes Development andFinance Corporation Act,2017,
after clause (g), the following clause shall be inserted:-
"(ga) the Secretary or his representative not below the rank of Joint Secretary,
Tribal Development Department, Government of West Bengal, ex officio;".
By order of the Governor,
[PARr III
PRADIP KUMAR PANJA,
Pr. Secy. to the Govt. of West Bengal,
Law Department.
Published by LawDepartment, Government of West Bengal and
Printed at Saraswaty PressLtd.(Government of West Bengal Enterprise), Kolkata 700 056.

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