Section 185B(3) in The West Bengal Panchayat Act, 1973
(3)The Mahakuma Parishad shall consist of the following members, namely:-(i)Sabhapatis of the Panchayat Samitis within the sub-division, ex officio;(ii)[such number of persons, not exceeding three, as may be proscribed on the basis of the number of voters in each Block within the sub-division, the Block being divided [(by the prescribed authority)] [Words within third brackets substituted for the words 'two persons, one from each of two such constituencies comprised in the Block within the subdivision as may be specified by notification,' by W.B. Act 2 of 1995, w.e.f. 28.12.1994.] for the purpose into constituencies in the prescribed manner,] elected by secret ballot, at such time and in such manner as may be prescribed, [from amongst the persons, whose names are included in the electoral roll [(prepared in accordance with such rules as may be made by the State Government in this behalf and in force on such date as the State Election Commissioner may declare for the purpose of an election,)] [Words within third brackets substituted for the words 'from among themselves by persons whose names are included in the electoral roll of the West Bengal Legislative Assembly in force on the last date of nominations for Panchayat election pertaining to the constituency comprised in such Block:' by W.B. Act 17 of 1992.] pertaining to any Block within the area of the Mahakuma Parishad, by persons whose names are included in such electoral roll pertaining to the constituency comprised in such Block :][Provided that seats shall be reserved for the Scheduled Castes and the Scheduled Tribes in a Mahakuma Parishad area and the number of seats so reserved shall bear, as nearly as may be and in the manner and in accordance with such rules as may be made in this behalf by the State Government, the same proportion to the total number of seats in that Mahakuma Parishad to be filled up by election as the population of the Scheduled Castes in that Mahakuma Parishad area or of the Scheduled Tribes in that Mahakuma Praishad area, as the case may be, bears to the total population of that Mahakuma Parishad area and such seats shall be subjected to allocation by rotation, in the manner prescribed to such different constituencies having Scheduled Castes or Scheduled Tribe population which bears with the total population in that constituency not less than half of the proportion that the total Scheduled Castes population or the Scheduled Tribes population in that Mahakuma Parishad area, as the case may be, bears with the total population in the Mahakuma Parishad area] [First to fifth provisos inserted by W.B. Act 17 of 1992.]:[Provided further that not less than one-third of the total number of seats reserved for the Scheduled Castes and the Scheduled Tribes shall be reserved for women belonging to the Scheduled Castes or the Scheduled Tribes, as the case may be] [First to fifth provisos inserted by W.B. Act 17 of 1992.]:[Provided also that not less than one-third of the total number of seats, including the seats reserved for the Scheduled Castes and the Scheduled Tribe, in the Mahakuma Parishad shall be reserved for women, and the constituencies for the seats so reserved for women shall be determined by rotation, in such manner as may be prescribed] [First to fifth provisos inserted by W.B. Act 17 of 1992.]:[Provided also that notwithstanding anything contained in the foregoing provisions of this sub-section [* * * * * * * * *] [First to fifth provisos inserted by W.B. Act 17 of 1992.] when the number of member to be elected to the Mahakuma Parishad is determined, or when seats are reserved for the Scheduled Castes and the Scheduled Tribes in the Mahakuma Parishad, in the manner as aforesaid, the number of members so determined or the number of seats so reserved shall not be varied for three successive general elections:] [Sub-Section (6) inserted by W.B. Act 2 of 1995, w.e.f. 28.12.1994.][Provided also that no member of the Scheduled Castes or the Scheduled Tribes and no women for whom seats are reserved under this sub-section, shall, if eligible for election to the Mahakuma Parishad, be disqualified for election to any seat not so reserved] [First to fifth provisos inserted by W.B. Act 17 of 1992.]:[Provided also that such division into constituencies shall be made in such manner that the ratio between the population of all the Blocks in the Mahakuma Parishad and the number of constituencies in the Mahakuma Parishad shall, so far as practicable, be the same as in any Zilla Parishad] [Sixth to eighth provisos inserted by W.B. Act 18 of 1994.]:[Provided also that the State Election Commissioner may, at any time, for reasons to be recorded in writing [issue an order making fresh determination] [Sixth to eighth provisos inserted by W.B. Act 18 of 1994.] of the number of members in the Mahakuma Parishad or fresh reservation on rotation of the number of constituencies in the Mahakuma Parishad and, on such order being issued by the State Election Commissioner, the determination of the number of members and the reservation of the number of constituencies shall not be varied for [the next] [Words inserted by W.B. Act 15 of 1997.] three successive general elections:][Provided also that the provisions for reservation of seats for the Scheduled Castes and the Scheduled Tribes shall cease to have effect on the expiry of the period specified in article 334 of the Constitution of India] [Sixth to eighth provisos inserted by W.B. Act 18 of 1994.];(iii)[ members of the House of the People and the Legislative Assembly of the State elected thereto from a constituency comprising the sub-division or any part thereof (excluding the part comprised in the hill areas) not being Ministers or simultaneously directly elected members of Mahakuma Parishad, ex officio.] [Substituted by Act No. 40 of 2017, dated 16.10.2017](iv)members of the Council of States, not being Ministers, [registered as electors within the area of any Block] [Words substituted for the words 'having a place of residence' by W.B. Act 18 of 1994.] in the sub-division (excluding the place comprised in the hill areas).
