Section 174A in The West Bengal Panchayat Act, 1973
174A. [ [[Section 174A omitted by W.B. Act 8 of 2003, which was as under:-
'174A. Samanway Samiti. - (1) There shall be a Samanway Samiti for every Zilla Parishad consisting of the Sabhadhipati, the Sahakari Sabhadhipati, Karmadhaykshas of all Sthayee Samitis, the Executive Officer and the Additional Executive Officer of the Zilla Parishad.(2)The Secretary of the Zilla Parishad shall be the Secretary to the Samanway Samiti.(3)The meeting of the Samanway Samiti shall be held at least once in a month in the office of the Zilla Parishad in such manner as may be prescribed.(4)The Samanway Samiti shall be responsible for co-ordinating the functions between a Sthayee Samiti and the Zilla Parishad and among the different Sthayee Samitis of the Zilla Parishad and for monitoring of activities of the Panchayat Samitis in respect of the schemes funds for which are allotted by the Zilla Parishad to the Panchayat Samitis for execution of such schemes.(5)The Samanway Samiti shall exercise such other powers, perform such other functions and discharge such other duties as may be prescribed or as may be assigned to it by the Zilla Parishad at a meeting.'.]]* * *] [Sub-Sections (5) to (7) inserted by W.B. Act 17 of 1992.]
