Section 2(10) in The West Bengal Panchayat Elections Act, 2003
(10)"elector", in relation to a constituency of a Gram Panchayat, Panchayat Samiti, Zilla Parishad or Siliguri Mahakuma Parishad, means the person whose name is entered in the electoral roll of that Gram Panchayat, Panchayat Samiti, Zilla Parishad or Siliguri Mahakuma Parishad, for the time being in force, and who is not subject to any of the disqualifications mentioned in section 16 of the Representation of the People Act, 1950;
