Section 171(1) in The West Bengal Panchayat Act, 1973
(1)A Zilla Parishad shall have the following Sthayee Samitis, namely:-(i)[Artha, Sanstha, Unnayan O Parikalpana] [Words substituted for the words 'Artha O Sanstha' by W.B. Act 37 of 1984.] Sthayee Samiti;(ii)[Janasasthay O Paribesh] [ Words substituted for the word 'Janasasthya' by W.B. Act 17 of 1992.] Sthayee Samiti;(iii)Purta Karya [O Paribahan] [Words inserted by W.B. Act 17 of 1992.] Sthayee Samiti;(iv)Krishi Sech O Samabaya Sthayee Samiti;(v)[Shiksha, Sanskriti, Tathya O Krira] [Words substituted for the word 'Shiksha' by W.B. Act 17 of 1992.] Sthayee Samiti;(vi)[Sishu O Nari Unnayan, Janakalyan O Tran] [Words substituted for the words 'Khudra Silpa, Tran O Janakalyan' by W.B. Act 15 of 1997.] Sthayee Samiti;(via)[ Bon O Bhumi Sanskar Sthayee Samiti] [Clauses (via) to (vid) inserted by W.B. Act 17 of 1992.];(vib)[ Matsya O Prani Sampad Bikash Sthayee Samiti] [Clauses (via) to (vid) inserted by W.B. Act 17 of 1992.];(vic)[ Khadya O Sarbaraha Sthayee Samiti] [Clauses (via) to (vid) inserted by W.B. Act 17 of 1992.];(vid)[] [Clauses (via) to (vid) inserted by W.B. Act 17 of 1992.] [Khudra Shilpa, Bidyut O Achiracharit Shakti] [Words substituted for the words 'Bidyat O Achiracharit Shakti' by W.B. Act 15 of 1997.]Sthayee Samiti;(vii)such other Samiti or Samitis as the Zilla Parishad may, subject to the approval of the State Government, constitute.
