Section 197B in The West Bengal Panchayat Act, 1973
197B. [ Cessation of membership on inclusion of a constituency in Municipality etc . [Section 197B inserted by W.B. Act 37 of 1984.]
(1)Notwithstanding the provisions contained in sections 7, 96 and 141, if at any time the whole of the area of a constituency of a Gram Panchayat, a Panchayat Samiti or a Zilla Parishad is included in a municipality [* * * * * *], or a Town Committee or a Cantonment, the member elected from such constituency to the Gram Panchayat, Panchayat Samiti or Zilla Parishad, as the case may be, shall, as from the date of such inclusion, cease to be a member of the Gram Panchayat, Panchayat Samiti or Zilla Parishad concerned.(2)If for inclusion of whole of the area of a constituency or constituencies of a Gram Panchayat in a municipality [* * * * *] [Words 'or a notified area, or a municipal corporation,' omitted by W.B. Act 15 of 1997.] or a Town Committee or a Cantonment under sub-section (1), the number of members of a Gram Panchayat falls short of the number referred to in sub-section (2) of section 4, the Gram Panchayat shall continue to function in accordance with the direction of the State Government till its reconstitution or unification with another Gram Panchayat under clause (d) of sub-section (3) of section 3.]
