Section 213A(15) in The West Bengal Panchayat Act, 1973
(15)The State Government may, by notification, make rules for carrying out the purposes of this section.Explanation. - For the purposes of this section, an elected member shall be deemed to be set up by a recognized political party if he has contested election with the symbol reserved for such recognized political party or if he has contested election with a free symbol and joins a recognized political party and furnishes a declaration to that effect to the prescribed authority referred to in the sub-section (I) before the expiry of six months from the date of election.] [Inserted by W.B. Act No. 8 of 2010, dated 13.5.2010.]
