Section 166(1A) in The West Bengal Panchayat Act, 1973
(1A)[ The State Government may appoint an Additional Executive Officer for a Zilla Parishad on such terms and conditions as may be prescribed:Provided that any person so appointed shall be recalled by the State Government if a resolution to that effect is passed by the Zilla Parishad, at a meeting specially convened for the purpose, by a majority of the total number of members holding office for the time being.] [Sub-Sections (1A) and (1B) inserted by W.B. Act 34 of 1980.]
