Section 11(5) in The West Bengal Panchayat Act, 1957
(5)Notwithstanding anything in sub-section (2), the State Government may associate with any Gram Panchayat elected under that sub-section or appointed under section 13, for such period as it thinks fit, any person whether a member of the Gram Sabha concerned or not, who may, in the opinion of the State Government, possess special qualifications for serving on the Gram Panchayat to enable it to function effectively; and all such person or persons shall be deemed to be members of the Gram Panchayat for all purposes except that they shall not have the right to vote and shall not be eligible for being elected as Adhyaksha or Upadhyaksha :Provided that the total number of persons so associated with a Gram Panchayat shall not exceed one-third of the total number of members constituting the Gram Panchayat.
