Section 121(4) in The West Bengal Panchayat Act, 1973
(4)No officer or other employee [of a Panchayat Samiti] [Words substituted for the words 'holding a post carrying a monthly salary of two hundred rupees or more' by W.B. Act 37 of 1984.] shall be punished by the Panchayat Samiti except by a resolution of the Panchayat Samiti passed at a meeting.
