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[Cites 0, Cited by 0] [Section 214A(1)] [Section 214A] [Entire Act]

State of West Bengal - Subsection

Section 214A(1)(ii) in The West Bengal Panchayat Act, 1973

(ii)Upadhyaksha or the Vice-Chairperson - to be elected from amongst the members, not being the Sabhadhipati, Sahakari Sabhadhipati or Karmadhyaksha, by the members of the Zilla Parishad or the Mahakuma Parishad, as the case may be, on majority vote in a meeting :