Section 125(3) in The West Bengal Panchayat Act, 1973
(3)[(a) The Extension Officer, Panchayats shall act as the Secretary to the [Artha, Sanstha, Unnayan O Parikalpana] [[Sub-Section (3) substituted by W.B. Act 23 of 1979, which was earlier as under:-'(3) The Extension Officer, Panchayat, shall act as Secretary to all the Sthayee Samitis.'.]] Sthayee Samiti.](b)[ The members referred to in clauses [(a), (b), (ba), (bb) and (bc)] [[Clauses (b) and (c) substituted for previous clause (b) by W.B. Act 37 of 1984. Previous clause (b) was as under:-'(b) The members of a Sthayee Samiti appointed under clause (c) of sub-section (2) of section 124, other than the Artha O Sanstha Sthayee Samiti, shall select in such manner as may be determined by the Karmadhyaksha one of such members to act as the Secretary to such Sthayee Samiti.'.]] of sub-section (2) of section 124 of a Sthyaee Samiti, other than the Artha, Sanstha, Unnayan O Parikalpana Sthayee Samiti, shall select, in such manner [as may be determined by the Sthayee Samiti in conformity with such direction as may be issued by one or more orders, general or special, of the State Government] [Words substituted for the words 'as may be determined by the Karmadhyaksha.' by W.B. Act 8 of 2003.] one of the members referred to in clause (c) of that sub-section to act as the Secretary to such Sthayee Samiti:][Provided that pending the selection of Secretary to a Sthayee Samiti under this clause or during the casual vacancy, if any, in the post of Secretary to a Sthayee Samiti, the Secretary of the Panchayat Samiti shall act as the Secretary to such Sthayee Samiti] [Proviso inserted by W.B. Act 18 of 1994.].(c)[ The Secretary to each Sthayee Samiti shall, in consultation with the Karmadhyaksha, convene the meetings of the Sthayee Samiti] [Clauses (b) and (c) substituted for previous clause (b) by W.B. Act 37 of 1984.].
