Section 16(2) in The West Bengal Comprehensive Area Development Act, 1974
(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.
