Section 171(3) in The West Bengal Panchayat Act, 1973
(3)[ No person, other than the Sabhadhipati or the Sahakari Sabhadhipati, shall be a member of more than two Sthayee Samitis other than the Artha Sanstha Unnayan O Parikalpana Sthayee Samit.] [[Sub-Section (3) substituted by W.B. Act 31 of 2003, which was earlier as under:-'(3) No person, other than the Sabhadhipati or the Sahakari Sabhadhipati, shall be a member of more than two Sthayee Samitis.'.]]
