Section 2(26A) in The West Bengal Panchayat Act, 1973
(26A)[ "Secretary" of a Gram Panchayat means a Secretary appointed as such in a Gram Panchayat under sub-section (2) of section 35;] [Inserted by W.B. Act No. 8 of 2010, dated 13.5.2010.][[(26AA)] [Clause (26A) inserted by W.B. Act 18 of 1994.] "State Election Commissioner" means the State Election Commissioner referred to in sub-section (1) of section 3 of the West Bengal State Election Commission Act, 1994;]
