Section 13 in The West Bengal Comprehensive Area Development Act, 1974
13. District Comprehensive Area Development Councils. -
(1)The Corporation shall constitute for each district a District Comprehensive Area Development Council (hereinafter referred to as the Council) with a view to aiding and advising the Corporation with regard to the projects undertaken in the district.(2)[ The Council shall consist of the following persons:-(i)the Sabhadhipati and the Sahakari Sabhadhipati of the Zilla Parishad;(ii)the Sabhapatis and the Sahakari Sabhapatis of the Panchayat Samitis within the notified area;(iii)members of the Zilla Parishad elected thereto from the constituencies comprising the notified area;(iv)the District Magistrate;(v)the Additional District Magistrates;(vi)the Subdivisional Officers and the Block Development Officers having jurisdiction over the notified area;(vii)the Assistant Registrar of Co-operative Societies within the notified area;(viii)the district level officers of fishery, industries centre, animal husbandry, khadi, sericulture, West Bengal State Electricity Board and Irrigation and Waterways Department and such other district level officers as the Corporation may deem fit to appoint;(ix)the District Agricultural Officer or the Principal Agricultural Officer or the Project Executive Officer, as the case may be;(x)the District Panchayat Officer;(xi)the Special Officer for planning and development of the district;(xii)the Project Directors or the Officer-in-charge of the projects undertaken in the district;(xiii)one representative of a leading bank operating at the project level;(xiv)one representative of a leading bank operating at the district level;(xv)representatives of farmers' service co-operative societies within the notified area;(xvi)members of the West Bengal Legislative Assembly elected thereto from the constituencies comprising the notified area; and(xvii)such other persons as may be nominated by the Corporation.](3)[The Sabhadhipati of the Zilla Parishad shall be the Chairman of the Council and the Council shall meet] [Words substituted by West Bengal Act 7 of 1980.] at such times and at such places and shall observe such rules of procedure in regard to transaction of business at its meetings as may be provided by regulations.
