Section 32A(4) in The West Bengal Panchayat Act, 1973
(4)Members of each Upa-Samiti shall elect one member from among themselves in such manner as may be prescribed to act as Sanchalak for such Upa-Samiti and such Sanchalak shall be responsible for convening the meetings of such Upa-Samiti, co-ordinate functions of members within such Upa-Samiti and prepare and place report of actions taken or proposed to be taken relating to such Upa-Samiti within the budgetary provision of the Gram Panchayat to the Pradhan and the Gram Panchayat from time to time:Provided that the Pradhan of the Gram Panchayat shall be the ex officio Sanchalak of the Artha O Parikalpana Upa-Samiti:Provided further that the Sanchalak for Nari, Sishu Unnyan O Samaj Kalyan Upa-Samiti shall be elected from among the women members of the Upa-Samiti:Provided also that the members referred to in clause (c) of sub-section (3) shall not be eligible for election as Sanchalak and they shall not have any right to vote.
