Section 150 in The West Bengal Panchayat Act, 1973
150. Meetings of Zilla Parishad.
(1)Every Zilla Parishad shall hold a meeting [in its office at least once in every three months on such date and at such hour as the Zilla Parishad may fix at the immediately preceding meeting:] [Words 'In every three months' first substituted for the words 'in a month' by W.B. Act 42 of 1978, then the words within third brackets substituted for the words 'at least once in every three months at such time and at such place within the local limits of the district concerned as the Zilla Parishad may fix at the immediately preceding meeting :' by W.B. Act 37 of 1984.]Provided that the first meeting of a newly-constituted Zilla Parishad shall be held at such time and at such place within the local limits of the district concerned, as the prescribed authority may fix:Provided further that the Sabhadhipati when required in writing by one-fifth of the members of the Zilla Parishad to call a meeting [shall do so fixing the date and hour of the meeting] [Words substituted for the words 'shall do within seven days,' by W.B. Act 37 of 1984.] [to be held within fifteen days after giving intimation to the prescribed authority and seven days' notice to the members of the Zilla Parishad,] [Words inserted by W.B. Act 15 of 1997.] failing which the members aforesaid may call a meeting [to be held] [Words inserted by W.B. Act 15 of 1997.] [within thirty-five days] [Words inserted by W.B. Act 17 of 1992.] after giving intimation to the prescribed authority and seven clear days' notice to the Sabhadhipati and the other members of the Zilla Parishad. Such meeting shall be held [in the office of the Zilla Parishad on such date and at such hour] [Words substituted for the words 'at such place within the local limits of the district concerned' by W. B. Act 37 of 1984.] as the members calling the meeting may decide. [The prescribed authority may appoint an observer for such meeting who shall submit to the prescribed authority a report in writing duly signed by him within a week of the meeting on the proceedings of the meeting. The prescribed authority shall, on receipt of the report, take such action thereon as it may deem fit:] [Words inserted by W.B. Act 37 of 1984.][***] [Omitted 'Provisio' by W.B. Act No. 8 of 2010, dated 13.5.2010.][Provided also that if the Zilla Parishad does not fix at any meeting the date and hour of its next meeting or if any meeting is not held on the date and hour fixed at the immediately preceding meeting, the Sabhadhipati shall call a meeting of Zilla Parishad on such date and at such hour as he thinks fit] [Proviso inserted by W.B. Act 37 of 1984.].(2)The Sabhadhipati or in his absence the Sahakari Sabhadhipati shall preside at the meeting of the Zilla Parishad and in the absence of both [or in the refusal of any or both to preside at a meeting] [Words inserted by W.B. Act 2 of 1995. w.e.f. 28.12.1994.], the members present shall elect one of them to be the President of the meeting.(3)One-fourth of the total number of members of the Zilla Parishad shall form a quorum for a meeting of a Zilla Parishad:Provided that no quorum shall be necessary for an adjourned meeting.(4)All questions coming before a Zilla Parishad shall be decided by a majority of votes:Provided that in case of equality of votes the person presiding shall have a second or casting vote:[Provided further that in case of any requisitioned meeting the person presiding shall have no second or casting vote.] [Substituted by W.B. Act No. 8 of 2010, dated 13.5.2010.](5)[The Executive Officer and the Additional Executive Officer] [Words substituted for the words 'The Executive Officer' by W.B. Act 37 of 1984.] of a Zilla Parishad shall attend meetings of the Zilla Parishad and shall participate in the deliberations thereof:[Provided that if for any reason the Executive Officer] [Proviso inserted by W.B. Act 10 of 1979.] [and the Additional Executive Officer] [Words inserted by W.B. Act 37 of 1984.] cannot attend any meeting of the Zilla Parishad Words [the Executive Officer shall] [substituted for the words 'he shall' by W.B. Act 37 of 1984.] depute the Secretary of the Zilla Parishad to attend such meeting.
