Section 8(b) in The West Bengal Panchayat Act, 1973
(b)[ he is in the service of the Central or the State Government or a Gram Panchayat or a Panchayat Samiti [or a Zilla Parishad or the Mahakuma Parishad or the Council;] [[Clause (b) substituted by W.B. Act 6 of 1985, w.e.f. 25.1.1985, which was earlier as under:-
