Section 19(4) in The West Bengal Panchayat Elections Act, 2003
(4)For the purpose of reservation under sub-sections (1), (2) and (3) preference shall be given to reservation of the offices of the Sabhadhipati and after such reservation, offices of the Sahakari Sabhadhipari shall not be reserved in the same Zilla Parishad or the Siligiri Mahakuma Parishad, as the case may be, in the same term of General Elections.
