Section 185B(7) in The West Bengal Panchayat Act, 1973
(7)(a)The Mahakuma Parishad shall have a Sthayee Samiti, namely, Artha, Sanstha, Unnayan O Parikalpana Sthayee Samiti.(b)The Mahakuma Parishad may have such other Sthayee Samiti or Samitis as it may, subject to the approval of the State Government, constitute.(c)A Sthayee Samiti shall consist of the following members:-(i)the Sabhadhipati,[Sahakari Sabhadhipati] [ Words inserted by W.B. Act 18 of 1994.], ex officio;(ii)three persons to be elected in the prescribed manner by the members of the Mahakuma Parishad from among themselves;(iii)[ such number of persons, being officers of the State Government or of any statutory body or corporation or being eminent persons having specialised knowledge, as the State Government may think fit, appointed by the State Government :] [[Sub-clause (iii) substituted by W.B. Act 18 of 1994. which was earlier as under:-'(iii) not more than five persons, being officers of the State Government, appointed by the State Government:'.]]Provided that such officers shall not be eligible for election as Karmadhyaksha of the Sthayee Samiti and shall not have any right to vote.(d)No person, other than the Sabhadhipati or the Sahakari Sabhadhipati, shall be a member of more than two Sthayee Samitis.(e)All the provisions of sub-sections (4) to (7) of section 171 and sections 172 to 174 shall apply mutatis mutandis to a Sthayee Samiti constituted under this section.
