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[Section 32A]
[Entire Act]
State of West Bengal - Subsection
Section 32A(8) in The West Bengal Panchayat Act, 1973
| Section 32A first inserted by W.B. Act 17 of 1992, then substituted by W.B. Act 15 of 1997 and finally substituted by W.B. Act 8 of 2003. Previous Section 32A was as under:-"32A. Delegation of powers, functions and duties ofGram Panchayatsto its members.- (1) Subject to such direction as may be issued by the State Government in this behalf, aGram Panchayatshall, as soon as may be within three months following the first meeting referred to in section 9, by a resolution carried by the majority of the existing members at a meeting specially convened for the purpose, arrange its powers, functions or duties referred to in Chapter III of this Act, into such number of sets as it may consider necessary and delegate powers, functions or duties relating to any such set or sets to one member or a group of members, severally or jointly as it may think fit:Provided that theGram Panchayatmay take one or more such resolutions in different meetings on different dates:Provided further that each member of theGram Panchayatshall be delegated, severally or jointly, one or more such sets of powers, functions or duties.(2) When aGram Panchayatdelegates powers, functions or duties to a group of members, theGram Panchayatshall also nominate one member from the group to act as Convenor for the group and such Convenor shall be responsible for convening the meetings of the group, shall co-ordinate functions of members within the group and prepare and place report of actions taken or proposed to be taken to thePradhanand theGram Panchayatfrom time to time:Provided that the group shall devise its own procedure for holding the meetings and for performing other functions subject to the direction of theGram Panchayatand the State Government.(3) Without prejudice to the generality of the provisions under sub-section (1), theGram Panchayatshall form one or more sets of powers, functions or duties relating to development of women and children, welfare of the Scheduled Castes and Scheduled Tribes, family welfare and other social welfare programmes and shall delegate powers, functions or duties with respect to any such set to one woman member or a group of members and in any such group, women shall comprise not less than half members:Provided that for such group, the Convenor referred to in sub-section (2) shall be a woman.(4) The delegation referred to in sub-section (1) or sub-section (3) shall not prejudice the powers, functions and duties of thePradhanor theUpa-Pradhanunder section 34:Provided also that no financial power shall be delegated to any such member, severally or jointly.(5) The member or the group of members referred to in sub-section (1) or sub-section (3), may -(a) take, subject to the directions of thePradhans, the assistance of the employees of theGram Panchayat,(b) seek advice and help of the employees of the State Government of any Department at the appropriate level in discharge of their duties,(c) may place before thePradhanandGram Panchayata proposal for execution of a scheme, programme or project and may seek sanction of fund for such purpose and thePradhanor theGram Panchayatshall consider the proposal for execution and for sanction of fund:Provided that thePradhanshall not sanction any fund for a scheme, programme or project without considering the views of the member or the group of members to whom powers have been delegated by theGram Panchayatwith respect to such scheme, programme or project.(6) TheGram Panchayatmay, at any time, by a resolution carried by the majority of the existing members at a meeting specially convened for the purpose, rearrange, modify or withdraw such delegation and again delegate the powers, functions or duties so withdrawn to another member or a group of members, as the case may be.". |