Section 150(1) in The West Bengal Panchayat Act, 1973
(1)Every Zilla Parishad shall hold a meeting [in its office at least once in every three months on such date and at such hour as the Zilla Parishad may fix at the immediately preceding meeting:] [Words 'In every three months' first substituted for the words 'in a month' by W.B. Act 42 of 1978, then the words within third brackets substituted for the words 'at least once in every three months at such time and at such place within the local limits of the district concerned as the Zilla Parishad may fix at the immediately preceding meeting :' by W.B. Act 37 of 1984.]Provided that the first meeting of a newly-constituted Zilla Parishad shall be held at such time and at such place within the local limits of the district concerned, as the prescribed authority may fix:Provided further that the Sabhadhipati when required in writing by one-fifth of the members of the Zilla Parishad to call a meeting [shall do so fixing the date and hour of the meeting] [Words substituted for the words 'shall do within seven days,' by W.B. Act 37 of 1984.] [to be held within fifteen days after giving intimation to the prescribed authority and seven days' notice to the members of the Zilla Parishad,] [Words inserted by W.B. Act 15 of 1997.] failing which the members aforesaid may call a meeting [to be held] [Words inserted by W.B. Act 15 of 1997.] [within thirty-five days] [Words inserted by W.B. Act 17 of 1992.] after giving intimation to the prescribed authority and seven clear days' notice to the Sabhadhipati and the other members of the Zilla Parishad. Such meeting shall be held [in the office of the Zilla Parishad on such date and at such hour] [Words substituted for the words 'at such place within the local limits of the district concerned' by W. B. Act 37 of 1984.] as the members calling the meeting may decide. [The prescribed authority may appoint an observer for such meeting who shall submit to the prescribed authority a report in writing duly signed by him within a week of the meeting on the proceedings of the meeting. The prescribed authority shall, on receipt of the report, take such action thereon as it may deem fit:] [Words inserted by W.B. Act 37 of 1984.][***] [Omitted 'Provisio' by W.B. Act No. 8 of 2010, dated 13.5.2010.][Provided also that if the Zilla Parishad does not fix at any meeting the date and hour of its next meeting or if any meeting is not held on the date and hour fixed at the immediately preceding meeting, the Sabhadhipati shall call a meeting of Zilla Parishad on such date and at such hour as he thinks fit] [Proviso inserted by W.B. Act 37 of 1984.].
