Section 16 in The West Bengal Comprehensive Area Development Act, 1974
16. Project Director and Advisory Board. -
(1)For each project there shall be a Project Director and an Advisory Board to be appointed by the Corporation.(2)[ An Advisory Board shall consist of such number of persons belonging to the following categories as may be determined by the Corporation:-(i)Sabhapatis, Sahakari Sabhapatis of the Panchayat Samitis within the notified area;(ii)Pradhans of the Gram Panchayats within the notified area;(iii)members of the Zilla Parishad elected thereto from the constituencies comprising the notified area or any part thereof;(iv)members of the West Bengal Legislative Assembly elected thereto from the constituencies comprising the notified area or any part thereof:Provided that if any such member is a Minister-in-charge of a department of the State Government, he may be represented on the Advisory Board through his nominee;(v)Block Development Officers having jurisdiction over the notified area;(vi)Subdivisional Officers having jurisdiction over the notified area;(vii)one representative each from the farmers' co-operative societies within the notified area;(viii)one representative of a leading bank within the notified area;(ix)the Assistant Registrar of Co-operative Societies within the notified area;(x)six co-opted members, including four from the categories of-(a)marginal farmers,(b)small farmers,(c)labourers,(d)share croppers;(xi)such other persons as the Corporation may deem fit to appoint.(3)The powers and functions of the Advisory Board and the terms and conditions of service of the Project Director shall be such as may be provided by regulations.] [Sub-Section (2) substituted by West Bengal Act 7 of 1980.](4)[ The Sabhapati of the Panchayat Samiti within the notified area shall be the Chairman of the Advisory Board. If there are more than one such Sabhapati in the Advisory Board, each such Sahbapati shall be the Chairman of the Advisory Board in succession for such period and in such manner as may be determined by the Advisory Board.Explanation. - For the purposes of this section,-(a)a marginal farmer means a person who owns land measuring not more than one hectare, and(b)a small farmer means a person who owns land measuring more than one hectare but less than two hectares.]
