Section 214A(5) in The West Bengal Panchayat Act, 1973
(5)Without prejudice to the generality of the provisions in sub-section (4), the State Government may, by general or special order, provide for -(a)the procedure for convening of the meetings of the District Council and the procedure for the meetings,(b)the powers and duties of the Secretary of the District Council,(c)the terms of the office of different members of the District Council and the travelling allowances admissible to such members.
