Section 214A(1) in The West Bengal Panchayat Act, 1973
(1)There shall be a District Council for Panchayats in each districts consisting of the following members:-(i)Adhyaksha or the Chairperson - the Leader of the recognised political party in opposition having largest number of members directly elected with the reserved symbol of such recognised political party in the Zilla Parishad or the Mahakuma Parishad:Provided that if, in a term of general election, no member in opposition is elected with the reserved symbol of a recognised political party in a Zilla Parishad or Mahakuma Parishad, the Adhyaksha for that term shall be elected from amongst the members, not being Sabhadhipati, Sahakari Sabhadhipati or Karmadhyaksha, by the members of the Zilla Parishad or the Mahakuma Parishad, as the case may be, on majority vote in a meeting ;(ii)Upadhyaksha or the Vice-Chairperson - to be elected from amongst the members, not being the Sabhadhipati, Sahakari Sabhadhipati or Karmadhyaksha, by the members of the Zilla Parishad or the Mahakuma Parishad, as the case may be, on majority vote in a meeting :(iii)five members elected by the members of the Zilla Parishad or the Mahakuma Parishad, as the case may be, from amongst themselves:(iv)three members, being officers of the State Government or of any statutory body or corporation and having such specialised knowledge as the State Government may think fit, nominated by the State Government;(v)Additional Executive Officer of the Zilla Parishad or the Mahakuma Parishad - Member-Secretary.
