Section 124 in The West Bengal Panchayat Act, 1973
124. Sthayee Samitis.
(1)A Panchayat Samiti shall have the following Sthayee Samitis, namely:-(i)[Artha, Sanstha, Unnayan O Parikalpana] [ Words substituted for the words 'Artha O Sanstha' by W.B. Act 37 of 1984.] Sthayee Samiti,(ii)Janasasthaya [0 Parihesh] [Words in clauses (ii) inserted by W.B. Act 17 of 1992.] Sthayee Samiti,(iii)Purta Karya [O Parihalian] [Words in clause (iii) inserted by W.B. Act 17 of 1992.] Sthayee Samiti,(iv)Krishi Sech O Samahaya Sthayee Samiti,(v)[Shiksha, Sanskriti, Tathya O Krira] [Words substituted for the word 'Shiksha' by W.B. Act 17 of 1992.] Sthayee Samiti,(vi)[Sishu O Nari Unnayan, Janakalyan O Tran] [Words substituted for the words 'Khudra Silpa, Tran O Janakalyan' by W.B. Act 15 of 1997.] Sthayee Samiti,(via)[ Bon O Bhumi Sanskar Sthayee Samit,] [Clauses (via) to (vid) inserted by W.B. Act 17 of 1992.](vib)[ Matsya O Prani Sampad Bikash Sthayee Samiti,] [Clauses (via) to (vid) inserted by W.B. Act 17 of 1992.](vic)[ Khadya O Sarbaraha Sthayee Samit,] [Clauses (via) to (vid) inserted by W.B. Act 17 of 1992.](vid)[ [Khudra Silpa, Bidyut O Achiracharit Shakti] [Clauses (via) to (vid) inserted by W.B. Act 17 of 1992.] Sthayee Samiti,](vii)such other Sthayee Samiti or Samitis as the Panchayat Samiti may, subject to the approval of the State Government, constitute.(2)A Sthayee Samiti shall consist of the following members, namely:-(a)the Sabhapati [and Sahakari Sabhapati] [Words inserted by W.B. Act 17 or 1992.] of the Panchayat Samiti, ex officio;(b)[without prejudice to the provisions in clause (ba),] [Word, letters and brackets inserted by W.B. Act 8 of 2003.] not less than three and not more than five persons to be elected in the prescribed manner by the members of the Panchayat Samiti from among themselves;(ba)[ the Karmadhyakshas elected in other Sthayee Samitis as referred to in section 125 shall be ex officio members of the Artha Sanstha Unnayan O Parikalpana Sthayee Samiti referred to in sub-section (1) and no member shall be elected in the manner referred to in clause (b);] [Clauses (ba) to (bc) with provisos inserted by W.B. Act 8 of 2003.](bb)[ leader of the recognized political party in opposition having largest number of members in the Panchayat Samiti in comparison with other recognized political parties in opposition shall be a member of the Artha Sanstha Unnayan O Parikalpana Sthayee Samiti;] [Clauses (ba) to (bc) with provisos inserted by W.B. Act 8 of 2003.](bc)[ one member from each recognized political party in opposition shall be selected to be a member of each of the Sthayee Samitis other than [the Artha Sanstha Unnayan O Parikalpana Sthayee Samiti, if no member in opposition is elected in a Sthayee Samiti referred to in clause (b):] [Clauses (ba) to (bc) with provisos inserted by W.B. Act 8 of 2003.]]Provided that the members selected from the recognized political party having larger number of members in the Panchayat Samiti shall be the member of Sthayee Samiti placed higher in the consecutive order in sub-section (1):Provided further that if the number of recognised [political] [Word inserted by W.B. Act 31 of 2003.] parties in opposition is less than the number of Sthayee Samitis, the independent candidates in opposition in Panchayat Samiti shall be members of the Sthayee Samitis for which no member of the recognized political parties are available and the member senior in age shall be placed as member in the Sthayee Samiti placed higher in the order of sub-section (1):Provided also that if the number of recognized political parties added with number of independent members falls short of the number of Sthayee Samitis, one additional member from each such political party in opposition in Panchayat Samiti, shall be chosen for membership in the Sthayee Samitis where no member in terms of this clause has been provided and the same sequential order shall be followed for placement of a member in a Sthayee Samiti and such process shall be repeated until all Sthayee Samitis have one member under this clause :Provided also that a member in-opposition may be a member of more than three Sthayee Samitis if in a term of general election, not more than three members in opposition are elected in the Panchayat Samiti:Provided also that the members of the recognized political party shall jointly decide and intimate the Executive Officer of the Panchayat Samiti by a letter under signature of all such members, the name of the member or members, as the case may be, who shall represent the party as member or members of the Sthayee Samiti and in case of an independent member the Executive Officer shall determine the membership in each Sthayee Samiti:Provided also that the Executive Officer shall place the entire matter of membership under this clause in a meeting of the Panchayat Samiti as early as possible in the next meeting.[Explanation. - For the purpose of this clause, a member of the Panchayat Samiti shall be considered a member in opposition if in the election of the Sabhapati under section 98, he did not cast his vote in favour of the winning candidate or has abstained himself from casting his vote in the said election;] ['Explanation' inserted by W.B. Act 31 of 2003.](c)[ such number of persons being officers of the State Government or of any statutory body or corporation or being eminent persons having specialised knowledge as the State Government may think fit, appointed by the State Government.] [[Clause (c) substituted by W.B. Act 17 of 1992, which was earlier as under:-'(c) not more than five persons being officers of the State Government, appointed by the State Government :Provided that such officers shall not be eligible for election as Karmadhyaksha of the Sthayee Samiti and shall not have any right to vote.'.]](3)[ No person, other than the Sabhapati or the Sahakari Sabhapati, shall be a member of more than three Sthayee Samitis other than the Artha Sanstha Unnayan O Parikalpana Sthayee Samiti.] [[Sub-section (3) substituted by W.B. Act 31 of 2003. which was earlier as under:-'(3) No person, other than the Sabhapati or the Sahakari Sabhapati, shall be a member of more than three Sttiayee Samitis.'.]](4)An elected member of a Sthayee Samiti shall hold office for a period of [five years] [Words substituted for the words 'four years' by W.B. Act 12 of 1982, w.e.f. 4.8.1982.] or for so long as he continues to be a member of the Panchayat Samiti, whichever is earlier.(5)The meeting of the Sthayee Samiti shall be held [in the office of the Panchayat Samiti] [Words inserted by W.B. Act 37 of 1984.] at such time and in such manner as may be prescribed.(6)A Sthayee Samiti shall exercise such powers, perform such functions and discharge such duties as may be prescribed or as may be assigned to it by the Panchayat Samiti.(7)The State Government may make rules providing for the removal of members of a Sthayee Samiti including the Karmadhyaksha and for filling up of a casual vacancy.
