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[Cites 0, Cited by 0] [Section 32A(3)] [Section 32A] [Entire Act]

State of West Bengal - Subsection

Section 32A(3)(c) in The West Bengal Panchayat Act, 1973

(c)such number of members as may be appointed by the State Government by any general or special order:-
(i)from among the officials of the Panchayat bodies having jurisdiction, the State Government or any Statutory Board, Corporation or Organisation or any individual official receiving grant, financial assistance or remuneration from the State Exchequer, and
(ii)any person having any specialised knowledge about the locality or any area of activity;