Section 213A(3) in The West Bengal Panchayat Act, 1973
(3)[As soon as may be within three months from the date of the first meeting of a Panchayat or within three months from the date on which this section comes into force, as the case may be] [Substituted by W.B. Act No. 8 of 2010, dated 13.5.2010.], elected members set up by the recognized political parties shall, by adopting a resolution, select one member from amongst themselves to be the Leader [and such Leader shall within thirty days] [Substituted 'and such Leader shall, within fifteen days' by W.B. Act No. 8 of 2010, dated 13.5.2010.] from the date of such selection, furnish to the prescribed authority referred to in sub-section (1 )-(i)a copy of the resolution,(ii)a signed statement containing the names, addresses and constituencies of himself and other members set up by such recognized political party, and(iii)a copy of a set of rules and regulations, if any, by whatever name called, of such recognized political party:Provided that an office-bearer may also hold the office of the leader:[Provided further that if selection of Leader of any recognized political party does not take place within the aforesaid period due to exceptional reason, the members belonging to a recognised political party may jointly file a petition with endorsement of the President or the General Secretary or the Secretary of the district unit of such recognized political party may file a petition showing the ground of such exceptional reason to the prescribed authority seeking further time for selection of such Leader and the prescribed authority on being satisfied about the exceptional reason may allow further time for one month to select such Leader who shall within fifteen days from the date of such selection furnish the aforesaid documents to the prescribed authority.] [Substituted by W.B. Act No. 8 of 2010, dated 13.5.2010.]
