Section 127A in The West Bengal Panchayat Act, 1973
127A. [ [[Section 127A omitted by W.B. Act 8 of 2003, which was as under:-
'127A. Samanway Samiti. - (1) There shall be a Samanway Samiti for every Panchayat Samiti consisting of the Sabhapati, the Sahakari Sabhapati and the Karmadhyakshas of all Sthayee Samitis and the Executive Officer of the Panchayat Samiti.(2)The Secretary of the Panchayat Samiti shall act as the Secretary to the Samanway Samiti.(3)The meeting of the Samanway Samiti shall be held at least once in a month in the office of the Panchayat Samiti in such manner as may be prescribed.(4)The Samanway Samiti shall be responsible for co-ordinating the functions between a Sthayee Samiti and the Panchayat Samiti and among the different Sthayee Samitis of the Panchayat Samiti and for monitoring of activities of the Gram Panchayats in respect of the schemes funds for which are allotted by the Panchayat Samiti to the Gram Panchayats for execution of such schemes.(5)The Samanway Samiti shall exercise such other powers, perform such other functions and discharge such other duties as may be prescribed or as may be assigned to it by the Panchayat Samiti at a meeting.'.]]* * *] [Sub-Section (4) inserted by W.B. Act 17 of 1992.]
