Section 4(2) in The West Bengal State Election Commission Act, 1994.
(2)Subject to the provisions of sub-section (1), all matters relating to, or in connection with, elections to the Panchayats shall be regulated in accordance with the provisions of the West Bengal Panchayat Act, 1973, [and the West Bengal Panchayat Elections Act, 2003] [Words and figures inserted by W.B. Act 7 of 2004.] and the rules made thereunder in so far as they are not inconsistent with the provisions of this Act or the rules made thereunder.
