Section 105(1) in The West Bengal Panchayat Act, 1973
(1)Every Panchayat Samiti shall hold a meeting [in its office at least once in every three months on such date and at such hour as the Panchayat Samiti may fix at the immediately preceding meeting:] [Words 'in the office of the Block Development Officer concerned at least once in a month at such time' first substituted for the words 'at least once in a month at such time and at such place within the local limits of the Block concerned' by W.B. Act 58 of 1978, then the words within third brackets substituted for the words 'in the office of the Block Development Officer concerned at least once in a month at such time as the Panchayat Samiti may fix at the immediately preceding meeting;' by W.B. Act 37 of 1984.]Provided that the first meeting of a newly-constituted Panchayat Samiti shall be held [on such date and at such hour and at such place within the local limits of the Block concerned] [Words 'in the office of the Block Development Officer concerned at such time' first substituted for the words 'at such time and at such place within the local limits of the Block concerned' by W.B. Act 58 of 1978, then the words within third brackets substituted for the words 'in the office of the Block Development Officer concerned at such time' by W.B. Act 37 of 1984.] as the prescribed authority may fix:Provided further that the Sabhapati when required in writing by one-fifth of the members of the Panchayat Samiti to call a meeting [shall do so fixing the date and hour of meeting] [Words substituted for the words 'shall do within seven days' by W.B. Act 37 of 1984.] [to be held within fifteen days after giving intimation to the prescribed authority and seven days' notice to the members of the Panchayat Samiti] [Words inserted by W.B. Act 15 of 1997.] failing which [the members aforesaid may call a meeting] [Words substituted for the words 'the members aforesaid may call a meeting' by W.B. Act 17 of 1992.] [to be held within thirty-five days] [Words inserted by W.B. Act 15 of 1997.] after giving intimation to the prescribed authority and seven clear days' notice to the Sabhapati and the other members of the Panchayat Samiti. Such meeting shall be held [in the office of the Panchayat Samiti on such date and at such hour] [Words substituted for the words 'at such place within the local limits of the Block concerned' by W.B. Act 37 of 1984.] as the members calling the meeting may decide. [The prescribed authority may appoint an observer for such meeting who shall submit to the prescribed authority a report in writing duly signed by him within a week of the meeting on the proceedings of the meeting. The prescribed authority shall, on receipt of the report, take such action thereon as it may deem fit:] [Words inserted by W.B. Act 37 of 1984.][***] [Omitted 'Provided also that for the purpose of convening a meeting under section 101, at least one-fifth of the members referred to in clause (ii) of sub-section (2) of section 94 shall require the Sabhapati to convene the meeting' by W.B. Act 8 of 2010, dated 13.5.2010.][Provided also that if the Panchayat Samiti does not fix at any meeting the date and hour of the next meeting or if any meeting of the Panchayat Samiti is not held on the date and hour fixed at the immediately preceding meeting, the Sabhapati shall call a meeting of the Panchayat Samiti on such date and at such hour as he thinks fit] [Proviso inserted by W.B. Act 37 of 1984.].
