Section 120 in The West Bengal Panchayat Act, 1973
120. Placing the services of State Government officers at the disposal of the Panchayat Samiti.
- The State Government may place at the disposal of the Panchayat Samiti the services of such officers or other employees serving under it [and on such terms and conditions] [Words inserted by W.B. Act 37 of 1984.] as it may think fit:Provided that any such officer or employee shall be recalled by the State Government if a resolution to that effect is passed by the Panchayat Samiti, at a meeting specially convened for the purpose, by a majority of the total number of members holding office for the time being:Provided further that the State Government shall have disciplinary control over such officers and employees.
