Section 124(3) in The West Bengal Panchayat Act, 1973
(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.'.]]
