Section 117(3) in The West Bengal Panchayat Act, 1957
(3)No Court shall grant an injunction -(i)to postpone the election of -(a)a member of a Gram Panchayat or an Anchal Panchayat, or(b)an Adhyaksha, Upadhyaksha, Pradhan, Upa-Pradhan, Vicharak or Pradhan Vicharak of a Nyaya Panchayat', or(ii)to prohibit a person, declared to have been elected under this Act, from taking part in the proceedings of a Gram Panchayat, Anchal Panchayat or Nyaya Panchayat, as the case may be, of which he has been elected Adhyaksha, Upadhyaksha, Pradhan, Upa-Pradhan, Vicharak, Pradhan Vicharak or a member; or(iii)to prohibit the members formally elected or appointed to a Gram Panchayat, Anchal Panchayat or Nyaya Panchayat, as the case may be, under this Act, from entering upon their duties.Transitory Provisions
