Section 16B(7) in The West Bengal Panchayat Act, 1973
(7)The Gram Sabha shall deliberate upon, recommend for, and adopt resolution on, any matter referred to in sub-section (6) of section 16A and section 17A:[* * * * * *] [[Proviso first inserted by W.B. Act 15 of 1997, then omitted by W.B. Act 18 of 2004. The proviso was as under:-'Provided that constitution of a Beneficiary Committee by a Gram Sansad under clause (c) of sub-section (6) of section 16A, shall not be questioned in any meeting of the Gram Sabha.'.]]
