Section 32A(3) in The West Bengal Panchayat Act, 1973
(3)The Upa-Samitis referred to in sub-section (2) shall consist of the following members:-(a)the Pradhan and the Upa-Pradhan, ex officio;(b)such number of members as may be prescribed, to be elected by the members from among themselves; and(c)such number of members as may be appointed by the State Government by any general or special order:-(i)from among the officials of the Panchayat bodies having jurisdiction, the State Government or any Statutory Board, Corporation or Organisation or any individual official receiving grant, financial assistance or remuneration from the State Exchequer, and(ii)any person having any specialised knowledge about the locality or any area of activity;(d)the Artha O Parikalpana Upa-Samiti shall have [the leader of the recognised political party in opposition having largest number of members in the Gram Panchayat and] [Inserted by W.B. Act No. 8 of 2010, dated 13.5.2010.] the Sanchalaks elected in the manner as mentioned in sub-section (4), as members of the Upa-Samiti and shall have no other member referred to in clause (b) of sub-section (3);(e)the Nari, Sishu Unnayan O Samaj Kalyan Upa-Samiti shall have not less than half of the members referred to in clause (b), elected from among the women members of the Gram Panchayat, in the manner as may be prescribed.[Provided that when in a Gram Panchayat, there is a single member in opposition affiliated to a recognised political party, he shall become such member of the said Upa-Samiti and in case, there is no member in opposition affiliated to any recognised political party, the independent member in opposition who is seniormost in age or, when there is only one independent member in opposition, the said member shall become such member of the said Upa-Samiti.] [Added by W.B. Act No. 8 of 2010, dated 13.5.2010.][Explanation I. [Inserted by W.B. Act No. 8 of 2010, dated 13.5.2010.] - For the purpose of this clause, a member of the Gram Panchayat shall be considered a member in opposition if in the election of the Pradhan under section 9, he did not cast his vote in favour of the winning candidate or has abstained himself from casting his vote in the said election.Explanation II. - If two or more recognized political parties have equal number of members elected to the Gram Panchayat, the leader of the recognized political party placed higher in the sequential arrangement in the relevant notification issued by the Election Commission of India shall be chosen as such member.] [[Proviso first inserted by W.B. Act 18 of 1994, then substituted by W.B. Act 15 of 1997. Previous proviso was as under:-'Provided further that a Gram Panchayat shall not accord permission for erection of a new structure, or construction of a new building, having provisions for erection or construction, as the case may be of any dry latrine, by whatever name called.'.]]
