Section 59 in The West Bengal Municipal Elections Act, 1994
59. Eligibility of members of Scheduled Castes or Scheduled Tribes or women to hold seats not reserved for them. -
For the avoidance of doubt, it is hereby declared that a member of the Scheduled Castes or the Scheduled Tribes or a woman shall not be disqualified to hold a seat not reserved for members of the Scheduled Castes or the Scheduled Tribes or women, if he or she is otherwise qualified to hold such seat under this Act.
