Section 172(3) in The West Bengal Panchayat Act, 1973
(3)The Secretary of the Zilla Parishad shall act as Secretary [to the Artha, Sanstha Unnayan O Parikalpana Sthayee Samiti] [Words substituted for the words 'to all the Sthayee Samitis:' by W.B. Act 8 of 2003.]:[Provided that the members referred to in clauses] [Proviso inserted by W.B. Act 37 of 1984.] [(a), (b), (ba), (bb) and (bc)] [Word, letters and brackets substituted for the word, letter and brackets '(a) and (b)' by W.B. Act 8 of 2003.] of sub-section (2) of section 171 of a Sthayee Samiti may select, in such manner [as may be determined by the Sthayee Samiti in conformity with such direction as may be issued, by one or more orders, general or special, of the State Government] [Words substituted for the words 'as may be determined by the Karmadhyaksha.' by W.B. Act 8 of 2003.] one of the members referred to in clause (c) of that sub-section to act as the Secretary to such Sthayee Samiti:[Provided further that pending the selection of Secretary to a Sthayee Samiti under this clause or during any casual vacancy, in the post of the Secretary to a Sthayee Samiti, the Secretary of the Zilla Parishad shall act as Secretary to such Sthayee Samiti] [Proviso inserted by W.B. Act 8 of 2003.].
