Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com West Bengal Scheduled Castes Development And Finance Corporation (Amendment) Act, 1980. 45 of 1980 [05 November 1980] CONTENTS 1. Short title and common comment 2. Amendment of the long title of West Ben. Act 3. Amendment of the preamble 4. Amendment of section 1 5. Amendment of section 2 6. Amendment of section 3 7. Amendment of section 4 8. Amend-ment of section 10 9. Amendment of section 12 10. Amendment of section 13 11. Amendment of section 14 12. Amendment of section 33 13. Amendment of section 34 West Bengal Scheduled Castes Development And Finance Corporation (Amendment) Act, 1980. 45 of 1980 [05 November 1980] PREAMBLE An Act to amend the West Bengal Scheduled Castes Development and Finance Corporation, Act, 1976. WHEREAS it is expedient to amend the West Bengal Scheduled Castes Development and Finance Corporation Act, 1976,(XXXIX of 1976) for the purposes and in the manner hereinafter appearing; It is hereby enacted in the Thirty-first Year of the Republic of India, by the Legislature of West Bengal, as follows:- 1. Short title and common comment :- (1) This Act may be called the West Bengal Scheduled Castes Development and Finance Corporation (Amendment) Act, 1980. (2) It shall come into force on such date as the State Government may, by notification in the Official Gazette, appoint. 2. Amendment of the long title of West Ben. Act :- In The West Bengal Scheduled Castes Development and Finance corporation Act, 1976 (hereinafter referred to as the principal Act), in the long Title, after the words "Scheduled Castes", the words "and Scheduled Tribes" shall be inserted. 3. Amendment of the preamble :- In the principal Act, (West Ben. Act XXXIX of 1070) in the preamble, after the words "Scheduled Castes", the words "and Scheduled Tribes" shall be inserted. 4. Amendment of section 1 :- In sub-section (1) of section 1 of the principal Act, after the words "Scheduled Castes", the words "and Scheduled Tribes" shall be inserted. 5. Amendment of section 2 :- In section 2 of the principal Act,-- (1) in clause (a), after the words "Scheduled Castes", the words "and Scheduled Tribes" shall be inserted; (2) in clause (d), after the words "the Constitution of India", the words and brackets "(hereinafter referred to as the Constitution)" shall be inserted; (3) after clause (d), the following clause shall be inserted:-- (dd) "Scheduled Tribes" means such tribes or tribal communities or parts of or groups within such tribes or tribal communities as arc specified from time to time by notification under article 342 of the Constitution;. 6. Amendment of section 3 :- In sub-section (1) of section 3 of the principal Act, after the words "Scheduled Castes", the words "and Scheduled Tribes" shall be inserted. 7. Amendment of section 4 :- In sub-section (1) of section 4 of the principal Act, in clause (g):-- (1) for the word "ten", the word "fifteen" shall be substituted; (2) for the proviso, the following proviso shall be Substituted:-- "Provided that at least-- (i) three shall be from amongst the members of the Scheduled Castes, and (ii) two shall be from amongst the members of the Scheduled Tribes." 8. Amend-ment of section 10 :- In section 10 of the principal Act,-- (1) in the marginal note, for the words "Administrative Officer", the words "Managing Director" shall be substituted; (2) in sub-section (1), for the words "an Administrative Officer", the words "a Managing Director" shall be substituted; (3) in clause (a) of sub-section (3), for the words "the Administrative Officer", the words "the Managing Director" shall be substituted; (4) in sub-section (4), for the words "The Administrative Officer", the words "The Managing Director" shall be substituted. 9. Amendment of section 12 :- In section 12 of the principal Act,-- (1) in the marginal note, for the words "Administrative Officer", the words "Managing Director" shall be substituted; (2) for the words "the Administrative Officer.", the words "the Managing Director," shall be substituted. 10. Amendment of section 13 :- In section 13 of the principal Act, for the words "the Administrative Officer" in the two places where they occur, the words "the Managing Director" shall be substituted. 11. Amendment of section 14 :- In sub-section (1) of section 14 of the principal Act, after the words "Scheduled Castes", the words "and Scheduled Tribes" shall be inserted. 12. Amendment of section 33 :- In sub-section (2) of section 33 of the principal Act, in clause (e), for the words "the Administrative Officer", the words "the Managing Director" shall be substituted. 13. Amendment of section 34 :- In sub-section (2) of section 34 of the principal Act, in clause (b), for the words "the Administrative Officer", the words "the Managing Director" shall be substituted.