Section 185B(7)(c) in The West Bengal Panchayat Act, 1973

[Cites 0, Cited by 0] [Section 185B(7)] [Section 185B] [Entire Act]

State of West Bengal - Subsection

Section 185B(7)(c) in The West Bengal Panchayat Act, 1973

(c)A Sthayee Samiti shall consist of the following members:-

(i)the Sabhadhipati,[Sahakari Sabhadhipati] [ Words inserted by W.B. Act 18 of 1994.], ex officio;

(ii)three persons to be elected in the prescribed manner by the members of the Mahakuma Parishad from among themselves;

(iii)[ such number of persons, being officers of the State Government or of any statutory body or corporation or being eminent persons having specialised knowledge, as the State Government may think fit, appointed by the State Government :] [[Sub-clause (iii) substituted by W.B. Act 18 of 1994. which was earlier as under:-

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State of West Bengal - Subsection

Section 185B(7)(c) in The West Bengal Panchayat Act, 1973