Section 10 in The West Bengal Panchayat Elections Act, 2003
10. [ Simultaneous membership to Assembly or Parliament-and Panchayats in respect of a member of Panchayat Samitior Zilla Parishad or Siliguri Mahakuma Parishad. [Substituted by Act No. 38 of 2017, dated 16.10.2017.]
(1)A member of Gram Panchayat, on being elected to the Legislative Assembly or the Parliament or a member of the Legislative Assembly or the Parliament, on being elected to the Gram Panchayat, shall tender his resignation immediately from any of the elected offices in order to participate subsequently as a member in other elected office.(2)A member of Panchayat Samiti or Zilla Parishad or Siliguri Mahakuma Parishad, on being elected to the Legislative Assembly or the Parliament or a member of the Legislative Assembly or the Parliament, on being elected to the Panchayat Samiti or Zilla Parishad or Siliguri Mahakuma Parishad, may hold simultaneous membership to the Assembly or Parliament along with the Panchayat Samiti or Zilla Parishad or Siliguri Mahakuma Parishad.]
