Section 202A in The West Bengal Panchayat Act, 1973
202A. [ Bar to simultaneous membership. [Section 202A inserted by W.B. Act 37 of 1984.]
- A member -(a)of a Gram Panchayat on being elected a member of a Panchayat Samiti or a Zilla Parishad,(b)of a Panchayat Samiti on being elected a member of a Gram Panchayat or a Zilla Parishad,(c)of a Zilla Parishad on being elected a member of a Gram Panchayat or a Panchayat Samiti,(d)of a Nyaya Panchayat on being elected a member of a Gram Panchayat or a Panchayat Samiti or a Zilla Parishad,shall cease to be the member of the Gram Panchayat or the Nyaya Panchayat or the Panchayat Samiti or the Zilla Parishad, as the case may be, with effect from the date on which he is declared elected to the Gram Panchayat, Panchayat Samiti or Zilla Parishad, as the case may be and shall continue to be a member of the Gram Panchayat or the Panchayat Samiti or the Zilla Parishad, as the case may be, to which he is elected.]
