Section 125 in The West Bengal Panchayat Act, 1973
125. Karmadhyaksha and Secretary.
(1)The members of a Sthayee Samiti shall elect, in such manner as may be prescribed, a Chairman, to be called Karmadhyaksha, from among themselves:Provided that the Sabhapati to the Panchayat Samiti shall be the ex officio Karmadhyaksha of the [Artha, Sanstha, Unnayan O Parikalpana] [Words substituted for the words 'Artha O Sanstha' by W.B. Act 37 of 1984.] Sthayee Samiti:Provided further that the members referred to in [clauses (i) and (ii) of sub-section (2) of section 94 shall not be eligible for such election.] [Word, brackets and figure 'clause (iii)' first substituted for the words, brackets, figure and letter 'sub-clause (iii) of clause (a)' by W.B. Act 58 of 1978, then the words, brackets and figures within third brackets substituted for the word, brackets and figure 'clause (iii)' by W.B. Act 37 of 1984.][Provided also that the Karmadhyaksha for Sishu O Nari Unnayan, Janakalyan O Tran Sthayee Samiti shall be elected from among the women members of the Sthayee Samiti.] [Added by W.B. Act No. 8 of 2010, dated 13.5.2010.][* * * * * * *] [[Sub-Section (2)omitted by W.B. Act 37 of 1984, which was as under:-'(2) If the Pradhan of a Gram Panchayat is elected Karmadhyaksha of a Sthayee Samiti he shall cease to be the Pradhan of the Gram Panchayat, but shall, notwithstanding anything in section 94, continue to be a member of the Panchayat Samiti for the full term of his office as Karmadhyaksha of the Sthayee Samiti.'.]](3)[(a) The Extension Officer, Panchayats shall act as the Secretary to the [Artha, Sanstha, Unnayan O Parikalpana] [[Sub-Section (3) substituted by W.B. Act 23 of 1979, which was earlier as under:-'(3) The Extension Officer, Panchayat, shall act as Secretary to all the Sthayee Samitis.'.]] Sthayee Samiti.](b)[ The members referred to in clauses [(a), (b), (ba), (bb) and (bc)] [[Clauses (b) and (c) substituted for previous clause (b) by W.B. Act 37 of 1984. Previous clause (b) was as under:-'(b) The members of a Sthayee Samiti appointed under clause (c) of sub-section (2) of section 124, other than the Artha O Sanstha Sthayee Samiti, shall select in such manner as may be determined by the Karmadhyaksha one of such members to act as the Secretary to such Sthayee Samiti.'.]] of sub-section (2) of section 124 of a Sthyaee Samiti, other than the Artha, Sanstha, Unnayan O Parikalpana Sthayee Samiti, shall select, in such manner [as may be determined by the Sthayee Samiti in conformity with such direction as may be issued by one or more orders, general or special, of the State Government] [Words substituted for the words 'as may be determined by the Karmadhyaksha.' by W.B. Act 8 of 2003.] one of the members referred to in clause (c) of that sub-section to act as the Secretary to such Sthayee Samiti:][Provided that pending the selection of Secretary to a Sthayee Samiti under this clause or during the casual vacancy, if any, in the post of Secretary to a Sthayee Samiti, the Secretary of the Panchayat Samiti shall act as the Secretary to such Sthayee Samiti] [Proviso inserted by W.B. Act 18 of 1994.].(c)[ The Secretary to each Sthayee Samiti shall, in consultation with the Karmadhyaksha, convene the meetings of the Sthayee Samiti] [Clauses (b) and (c) substituted for previous clause (b) by W.B. Act 37 of 1984.].(4)[ Notwithstanding anything contained in section 118 or elsewhere in this Act, the Karmadhyaksha shall -(a)be responsible for the financial and executive administration in respect of the schemes and programmes [under the purview and control of the Sthayee Samiti within the budgetary provisions of the Panchayat Samiti] ;(b)be entitled, in respect of the work of the Sthayee Samiti, to call for any information, return, statement, account or report from the office of the Panchayat Samiti and to enter on and inspect any immovable property of the Panchayat Samiti or to inspect any work in progress and connected with the functions and duties of the Sthayee Samiti:(c)be entitled, when authorised by the Sthayee Samiti, to require the attendance at its meeting of any officer of the Panchayat Samiti;(d)exercise such other powers, perform such other functions and discharge such other duties, as the Panchayat Samiti may, by general or special resolution, direct or as the State Government may, by rules made in this behalf, prescribe.]
