Section 213A(7) in The West Bengal Panchayat Act, 1973
(7)The Leader of any recognized political party referred to in subsection (3) may at any time file a petition [the President or the General Secretary or the Secretary of the district unit of such recognized political party] [Substituted 'endorsed by the General Secretary, or, if there is no General Secretary' by W.B. Act No. 8 of 2010, dated 13.5.2010.], the Secretary, of the district unit of such recognized political party to the prescribed authority referred to in sub-section (1), stating that-(a)one or more members of such recognized political party have-(i)voluntarily given up his or their membership of such recognized political party, or(ii)[ exercised the voting right or abstained from voting contrary to any direction issued by the Leader of his political party to which he belongs, without obtaining prior permission of the said Leader or such voting or abstention has not been condoned by the said Leader;] [Substituted by W.B. Act No. 8 of 2010, dated 13.5.2010.](b)the member referred to in sub-section (4) has voluntarily given up his membership of the recognized political party that set him up, or(c)the member referred to in sub-section (5) has joined a recognized political party on the expiry of six months from the date of election, and that such member or members should be declared to be disqualified under sub-section (1) and should be removed from the Panchayat.
