Section 19(3) in The West Bengal Panchayat Act, 1973
(3)[ A Gram Panchayat shall not omit or refuse to act upon any recommendations of a Gram Sansad relating to [a programme or work proposed,] [Sub-Section (3) inserted by W.B. Act 8 of 2003.] prioritization of any list of beneficiaries or scheme or programme so far as it relates to the area of the Gram Sansad unless it decides in a meeting for reasons to be recorded in writing that such recommendation or recommendations are not acceptable or implementable under the provisions of the Act or any rule, order or direction thereunder; such decision of the Gram Panchayat shall be placed in the next meeting of the Gram Sansad.] [Section 19 renumbered as sub-section (2) of that section and sub-section (1) inserted by W.B. Act 18 of 1994.]
