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[Cites 0, Cited by 0] [Section 124(2)] [Section 124] [Entire Act]

State of West Bengal - Subsection

Section 124(2)(b) in The West Bengal Panchayat Act, 1973

(b)[without prejudice to the provisions in clause (ba),] [Word, letters and brackets inserted by W.B. Act 8 of 2003.] not less than three and not more than five persons to be elected in the prescribed manner by the members of the Panchayat Samiti from among themselves;
(ba)[ the Karmadhyakshas elected in other Sthayee Samitis as referred to in section 125 shall be ex officio members of the Artha Sanstha Unnayan O Parikalpana Sthayee Samiti referred to in sub-section (1) and no member shall be elected in the manner referred to in clause (b);] [Clauses (ba) to (bc) with provisos inserted by W.B. Act 8 of 2003.]
(bb)[ leader of the recognized political party in opposition having largest number of members in the Panchayat Samiti in comparison with other recognized political parties in opposition shall be a member of the Artha Sanstha Unnayan O Parikalpana Sthayee Samiti;] [Clauses (ba) to (bc) with provisos inserted by W.B. Act 8 of 2003.]
(bc)[ one member from each recognized political party in opposition shall be selected to be a member of each of the Sthayee Samitis other than [the Artha Sanstha Unnayan O Parikalpana Sthayee Samiti, if no member in opposition is elected in a Sthayee Samiti referred to in clause (b):] [Clauses (ba) to (bc) with provisos inserted by W.B. Act 8 of 2003.]]