Section 124(1) in The West Bengal Panchayat Act, 1973
(1)A Panchayat Samiti shall have the following Sthayee Samitis, namely:-(i)[Artha, Sanstha, Unnayan O Parikalpana] [ Words substituted for the words 'Artha O Sanstha' by W.B. Act 37 of 1984.] Sthayee Samiti,(ii)Janasasthaya [0 Parihesh] [Words in clauses (ii) inserted by W.B. Act 17 of 1992.] Sthayee Samiti,(iii)Purta Karya [O Parihalian] [Words in clause (iii) inserted by W.B. Act 17 of 1992.] Sthayee Samiti,(iv)Krishi Sech O Samahaya Sthayee Samiti,(v)[Shiksha, Sanskriti, Tathya O Krira] [Words substituted for the word 'Shiksha' by W.B. Act 17 of 1992.] Sthayee Samiti,(vi)[Sishu O Nari Unnayan, Janakalyan O Tran] [Words substituted for the words 'Khudra Silpa, Tran O Janakalyan' by W.B. Act 15 of 1997.] Sthayee Samiti,(via)[ Bon O Bhumi Sanskar Sthayee Samit,] [Clauses (via) to (vid) inserted by W.B. Act 17 of 1992.](vib)[ Matsya O Prani Sampad Bikash Sthayee Samiti,] [Clauses (via) to (vid) inserted by W.B. Act 17 of 1992.](vic)[ Khadya O Sarbaraha Sthayee Samit,] [Clauses (via) to (vid) inserted by W.B. Act 17 of 1992.](vid)[ [Khudra Silpa, Bidyut O Achiracharit Shakti] [Clauses (via) to (vid) inserted by W.B. Act 17 of 1992.] Sthayee Samiti,](vii)such other Sthayee Samiti or Samitis as the Panchayat Samiti may, subject to the approval of the State Government, constitute.
