Section 210 in The West Bengal Panchayat Act, 1973
210. [ [[Section 210 omitted by W.B. Act 17 of 1992, which was as under:-
'210. Appointment of members by State Government. - (1) The State Government may appoint two members of the Scheduled Castes or Scheduled Tribes and two women to be members of any Gram Panchayat, Panchayat Samiti or Zilla Parishad :Provided that -(a)no such appointment shall be made if two or more members of the Scheduled Castes or Scheduled Tribes or two women have been elected to such Gram Panchayat or Panchayat Samiti or Zilla Parishad, as the case may be, under the provisions of this Act; and(b)one such appointment shall be made if only one member of the Scheduled Caste or Scheduled Tribe or one woman has beer, elected to such Gram Panchayat or Panchayat Samiti or Zilla Parishad, as the case may be, under the provisions of this Act :Provided further that the appointment by the State Government under this section shall be from such persons as the Gram Panchayat, Panchayat Samiti or Zilla Parishad, as the case may be, may recommend.(2)The members appointed under sub-section (1), shall hold office for so long as the term of office of the Gram Panchayat, the Panchayat Samiti or the Zilla Parishad, as the case may be, for which they are appointed, continues.'.]]* * *]
