Section 115A(5) in The West Bengal Panchayat Act, 1973
(5)The Block Sansad shall guide and advise the Panchayat Samiti for all matters relating to development including preparation of annual plan and budget, implementation of development programmes, schemes, or projects and for undertaking such activities for economic development and for ensuring social justice as are undertaken or proposed to be undertaken by the Panchayat Samiti:Provided that for such guidance and advice, any member of the Block Sansad on receipt of the notice for any such meeting, may demand in writing to the Executive Officer for placement of any document such as last report on inspection of accounts of the funds of the Panchayat Samiti by the Audit team, budget, Annual Action Plan and on receipt of such demand the Executive Officer with the consent of the Sabhapati, shall place such documents in the meeting for deliberation:Provided further that the deliberations, recommendation and observations passed in the meeting of the Block Sansad, shall be considered in the meeting of the Panchayat Samiti as soon as possible within one month from the date of the meeting of the Block Sansad and the decision of the Panchayat Samiti along with the action taken report shall be placed in the next meeting of the Block Sansad.] [Sub-Section (2) inserted by W.B. Act 37 of 1984.]
