Section 213A(11) in The West Bengal Panchayat Act, 1973
(11)As soon as possible within [four weeks] [Substituted 'eight weeks' by W.B. Act No. 8 of 2010, dated 13.5.2010.] from the date of receipt of the petition referred to in sub-section (7), the prescribed authority shall, in consideration of the facts and the documents and the records before it,-(a)reject the petition,or(b)admit the petition wholly or in part and declare any member or members to be disqualified under sub-section (1) for being members of the Panchayat.
