Section 213C in The West Bengal Panchayat Act, 1973
213C. [ Jurisdiction of Lokayukta or Upa-Lokayukta. [Inserted by W.B. Act No. 8 of 2010, dated 13.5.2010.]
- Nothing in this Act shall affect the jurisdiction exercisable by, or the procedure applicable to, the Lokayukta or Upa-Lokayukta under the West Bengal Lokayukta Act, 2003 (West Bengal Act XXXV of 2003), in respect of any complaint alleging corrupt practices against any member including office bearer of Gram Panchayat, Panchayat Samiti, Zilla Parishad or Mahakuma Parishad, as the case may be.]
