Section 172(1) in The West Bengal Panchayat Act, 1973
(1)The members of a Sthayee Samiti shall elect, in such manner as may be prescribed, a Chairman, to be called Karmadhyaksha, from among themselves:Provided that the members referred to in [clauses (i), (iii) and (iv) of sub-section (2) of section 140 shall not be eligible for such election:] [Words, brackets and figures 'clauses (iii) and (iv)' first substituted for the words, brackets, figures and letter 'sub-clauses (iti) and (iv) of clause (a)' by W.B. Act 58 of 1978, then the words, figures and brackets within third brackets substituted for the words, brackets and figures 'clauses (iii) and (iv)' by W.B. Act 37 of 1984.]Provided further that the Sabhadhipati shall be the ex officio Karmadhyaksha of the [Artha, Sanstha, Unnayan O Parikalpana] [Words substituted for the words 'Artha O Sanstha' by W.B. Act 37 of 1984.] Sthayee Samiti:[Provided further that subject to such rules as may be made in this behalf by the State Government, a member shall not be eligible for such election unless he declares in writing that on being elected, he shall not hold any office of profit during the period for which he holds or due to hold such office unless he has obtained leave of absence from his place of employment or shall not carry on or be associated with any business, profession or calling in such manner that shall or is likely to interfere with due exercise of his office powers, due performance of his office functions or due discharge of his office duties:] [Substituted by Act No. 40 of 2017, dated 16.10.2017][Provided also that the Karmadhyaksha for Sishu O Nari Unnayan, Janakalyan O Tran Sthayee Samiti shall be elected from among the women members of the Sthayee Samiti.] [Added by W.B. Act No. 8 of 2010, dated 13.5.2010.][Provided also that after being elected to an [office of an office bearer] [Proviso Inserted by Act No. 5 of 2014, dated 31.3.2014.], he shall be allowed lien or leave of absence from the place of his employment for his full tenure in such office with effect from the date of his joining to such office by the Department or authority or undertaking or aided institution of the State Government under which he holds his office of profit:] [Section 163 renumbered as sub-Section (1) of that Section and sub-Section(2) inserted by W.B. Act 37 of 1984.][* * * * * * *] [[Sub-Section (2) omitted by W.B. Act 37 of 1984, which was as under:-'(2) If the Saphapati of a Panchayat Samiti is elected Karmadhyaksha of a Sthayee Samiti he shall cease to be the Sabhapati of the Panchayat Samiti, but shall, notwithstanding anything in section 140, continue to be a member of the Zilla Parishad for the full term of his office as Karmadhyaksha of the Sthayee Samiti.'.]]
