Section 85(1)(e) in The West Bengal Primary Education Act, 1973
(e)where the primary school is situated within the jurisdiction of -(i)a Gram Panchayat, one person elected in the prescribed manner by the members of such Gram Panchayat from amongst themselves,(ii)[ a municipal authority, one person elected in the prescribed manner by the municipal authority from amongst the persons residing within a distance of sixteen hundred metres from the premises of the school.] [[Clause (ii) substituted by W.B. Act 13 of 1997, which was earlier as under :-