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[Cites 0, Cited by 0] [Section 171(2)] [Section 171] [Entire Act]

State of West Bengal - Subsection

Section 171(2)(b) in The West Bengal Panchayat Act, 1973

(b)[without prejudice to the provisions in clause (ba),] [Words, letters and brackets inserted by W.B. Act 8 of 2003.] not less than three and not more than five persons to be elected in the prescribed manner by the members of the Zilla Parishad from among themselves;
(ba)[ in Artha Sansthd Unnayan O Parikalpana Sthayee Samiti, Karmadhyakshas elected in other Sthayee Samitis as referred to in sub-section (1), shall be members ex officio and no member shall be elected in the manner referred to in clause (b):] [Clauses (ba) to (bc) inserted by W.B. Act 8 of 2003.]
(bb)[ Leader of the recognized political party in opposition having largest number of members in the Zilla Parishad in comparison with other recognized political parties in opposition, shall be a member of the Artha, Sanstha, Unnayan O Parikalpana Sthayee Samiti] [Clauses (ba) to (bc) inserted by W.B. Act 8 of 2003.];
(bc)[ one member from each recognized political party in opposition shall be a member of the Sthayee Samiti other than] [Clauses (ba) to (bc) inserted by W.B. Act 8 of 2003.] [the Artha Sanstha Unnayan O Parikalpana Sthayee Samiti, if no member in opposition is elected in a Sthayee Samiti referred to in clause (b):] [Words substituted for the words 'the Artha, Sanstha, Unnayan O Parikalpana Sthayee Samiti:' by W.B. Act 31 of 2003.]