Section 168 in The West Bengal Panchayat Act, 1973
168. Control and punishment of the Staff of the Zilla Parishad.
(1)The Executive Officer shall exercise general control over all officers and other employees of the Zilla Parishad.(2)The Executive Officer may award any punishment other than dismissal, removal or reduction in rank to an officer or employee [of a Zilla Parishad] [Words substituted for the words 'holding a post carrying a monthly salary of less than rupees three hundred' by W. B. Act 37 of 1984.].(3)The Executive Officer may recommend the dismissal, removal or reduction in rank of an officer or employee [of a Zilla Parishad] [Words substituted for the words 'holding a post carrying a monthly salary of less than rupees three hundred' by W.B. Act 37 of 1984.] to the [Artha, Sanstha, Unnayan O Parikalpana] [Words substituted for the words 'Artha O Sanstha' by W.B. Act 37 of 1984.] Sthayee Samiti and such Samiti shall forward the case to the Zilla Parishad with its own recommendation. The Zilla Parishad may, if it is satisfied with such recommendation of the [Artha, Sanstha, Unnayan O Parikalpana] [Words substituted for the words 'Artha O Sanstha' by W.B. Act 37 of 1984.] Sthayee Samiti, dismiss, remove or reduce in rank any such officer or employee.(4)No officer or other employee [of a Zilla Parishad] [Words substituted for the words 'holding a post carrying a monthly salary of less than rupees three hundred or more' by W.B. Act 37 of 1984.] shall be punished by the Zilla Parishad except by a resolution of the Zilla Parishad passed at a meeting.
