Section 32A(5) in The West Bengal Panchayat Act, 1973
(5)[ Subject to such provision as may be prescribed and without prejudice to the general control and authority of Gram Panchayat, the Upa-Samiti shall devise its own procedure for holding the meetings and for performing functions as may be assigned to it.] [Substituted by W.B. Act No. 8 of 2010, dated 13.5.2010.]
