[West
Bengal Act 35 of 2010] [4th
February, 2011] An Act to amend the West
Bengal Panchayat Act, 1973. West Ben. Act XLI of 1973. Whereas
it is expedient to amend the West Bengal Panchayat Act, 1973, for the
west Ben. Act purposes and in the manner hereinafter appearing; It is hereby enacted in the
Sixty-first Year of the Republic of India, by the Legislature of West Bengal,
as follows. (1) This Act may be called the West
Bengal Panchayat (Second Amendment) Act, 2010. (2) It shall come into force on
such date or dates as the State Government may, by notification in
the Official Gazette, appoint and different dates may be appointed for
different sections. In section 2 of the West
Bengal Panchayat Act, 1973 (hereinafter referred: as the principal
Act), after clause (1), the following clause shall be inserted. West Ben. Act I of 1993. ‘(1A)
“Backward Classes” has the same meaning as in clause (a) of section 2 of the
West Bengal Commission for Backward Classes Act, 1993;’. In sub-section (2) of
section 4 of the principal Act, (1) for the first proviso, the
following proviso shall be substituted. “Provided that seats shall
be reserved for the Scheduled Castes, the Scheduled Tribes and the Backward
Classes in a Gram Panchayat, and the number of seats so reserved shall
bear, as nearly as may be and in accordance with such rules as may be made in
this behalf by the State Government, the same proportion to the total number of
seats in that Gram Panchayat to be filled up by election as the
population of the Scheduled Castes or of the Scheduled Tribes or of the
Backward Classes as the case may be, in that Gram, bears to the total
population of that Gram and such seats shall be subject to allocation
by rotation, in the manner prescribed, to such different constituencies having
Scheduled Castes, Scheduled Tribes or Backward Classes population which bears
with the total population in that constituency not less than half of the
proportion that the total Scheduled Castes population, the Scheduled Tribes
population or the Backward Classes population, as the case may be, in
that Gram, bears with the total population in that Gram:”; (2) for the second proviso, the
following proviso shall be substituted. “Provided further that not
less than one-half of the total number of seats reserved for the Scheduled
Castes, the Scheduled Tribes and the Backward Classes shall be reserved for
women belonging to the Scheduled Castes or the Scheduled Tribes or the Backward
Classes, as the case may be:”; (3) for the third proviso, the
following proviso shall be substituted. “Provided also that not
less than one-half of the total number of seats, including the seats reserved
for the Scheduled Castes, the Scheduled Tribes and the Backward Classes in
a Gram Panchayat shall be reserved for women, and the constituencies
for the seats so reserved for women shall be determined by rotation, in such manner
as may be prescribed:”; (4) in the fourth proviso, (a) for the words “Scheduled
Castes and the Scheduled Tribes”, the words “Scheduled Castes, the Scheduled
Tribes and the Backward Classes” shall be substituted; (b) for the words “three
successive”, the words “two successive” shall be substituted; (5) in the fifth proviso, after
the words “the Scheduled Tribes”, the words “or the Backward Classes” shall be
inserted; (6) in the sixth proviso, for
the words “next three”, the words “next two” shall be substituted; (7) for the seventh proviso,
the following proviso shall be substituted. “Provided also that the
provisions for reservation of seats for the Scheduled Castes and the Scheduled
Tribes shall cease to have effect on the expiry of the period specified in
article 334 of the Constitution of India and the provisions for reservation of
seats for the Backward Classes shall cease to have effect from the date on
which the State Legislature by enactment decides so in this behalf.”. In section 9 of the
principal Act, (1) in sub-section (1), (a) in the third proviso, (i) for the words “Scheduled
Castes and the Scheduled Tribes”, the words “Scheduled Castes, the Scheduled
Tribes and the Backward Classes” shall be substituted; (ii) after the words “or the
Scheduled Tribes”, the words “or the Backward Classes” shall be inserted; (b) in the fourth proviso,
after the words “or the Scheduled Tribes”, the words “or the Backward Classes”
shall be inserted; (c) in the fifth proviso, after
the words “Scheduled Tribes”, occurring in two places, the words “or the
Backward Classes” shall be inserted; (d) in the sixth proviso, for
the words “the Scheduled Tribes”, the words “the Scheduled Tribes, the Backward
Classes” shall be substituted; (e) for the ninth proviso, the
following proviso shall be substituted. “Provided also that not
less than one-half of the total number of the offices of
the Pradhan and the Upa-Pradhan reserved for the Scheduled
Castes, the Scheduled Tribes and the Backward Classes in a district, shall be
reserved by rotation for the women belonging to the Scheduled Castes or the
Scheduled Tribes or the Backward Classes, as the case may be:”; (f) in the tenth proviso, (i) for the word “one-third”,
the word “one-half shall be substituted; (ii) for the words “the
Scheduled Castes and the Scheduled Tribes”, the words “the Scheduled Castes,
the Scheduled Tribes and the Backward Classes” shall be substituted; (g) in the eleventh proviso,
for the words “three successive”, the words “two successive” shall be
substituted; (h) in the twelfth proviso,
after the words “Scheduled Tribes”, the words “or the Backward Classes” shall
be inserted; (i) for the thirteenth proviso,
the following provisos shall be substituted. “Provided also that any
member elected from an unreserved seat or from a seat reserved for another
category shall be eligible for election to the office of
the Pradhan or the Upa-Pradhan reserved for a particular
category if he belongs to such category and produces Scheduled Castes,
Scheduled Tribes or a Backward Classes certificate, as the case may be, issued
by the competent authority before the presiding officer in order to establish
his claim: Provided also that the
provisions for reservation of the offices of the Pradhan and
the Upa-Pradhan for the Scheduled Castes and the Schduled Tribes
shall cease to have effect on the expiry of the period specified in article 334
of the Constitution of India and the provisions for reservation of seats for
the Backward Classes shall cease to have effect from the date on which the
State Legislature by enactment decides so in this behalf”; (2) in sub-section (10), (a) for the words “State
Government”, occurring in two places, the words “prescribed authority” shall be
substituted; (b) after the words “any office
of profit”, the words “and he has not obtained leave of absence from his place
of employment” shall be inserted; (c) after the proviso, the
following proviso shall be added. “Provided further that when
a member holding the office of the Pradhan or
the Upa-Pradhan or officiating as Sanchalak, is removed from
office under any of the clauses (a) to (h) of sub-section (1) of section 11, he
shall also be deemed to have been removed from the office of the Pradhan,
Upa-Pradhan or Sanchalak as the case may be, with immediate
effect.”; (3) after sub-section (10), the
following sub-section shall be inserted. “(11)
Without prejudice to any other provision in the Act, the prescribed authority
may, after giving an opportunity to a Pradhan or
a Upa-Pradhan to show cause against the action proposed to be taken
against him, by order, remove him from office if at the time of his election to
the office of the Pradhan or the Upa-Pradhan, he was not a
member of any of the Scheduled Castes or the Scheduled Tribes or the Backward
Classes, as the case may be, for which such office of the Pradhan or
the Upa-Pradhan is kept reserved and the Scheduled Castes or
Scheduled Tribes or Backward Classes certificate produced by him at the time of
such election is found to be spurious or has since been cancelled by the
competent authority: Provided that
notwithstanding the action taken under this subsection, the person concerned
may be proceeded against under the provisions of the Indian Penal Code, 1860 or
any other law in force for the time being: Provided further
that aPradhan or a Upa-Pradhanon being aggrieved by an
order of removal by the prescribed authoity, may, within thirty days from the
date of the order, prefer an appeal to such authority as the State Government
may appoint in this behalf and thereupon, such authority may direct the
prescribed authority to refrain from taking any further action in the matter
till the disposal of the appeal and may after giving notice of appeal to the
prescribed authority and giving the appellant an opportunity of being heard,
set aside, modify or confirm the order and the order passed on appeal by such
authority shall be final and binding.”. In clause (h) of
sub-section (1) of section 11 of the principal Act. (1) after the words “or the
Scheduled Tribes”, the words “or the Backward Classes” shall be inserted; (2) after the words “or the
Scheduled Tribe”, the words “or the Backward Class” shall be inserted. In clause (ii) of
sub-section (2) of section 94 of the principal Act, (1) for the first proviso, the
following proviso shall be substituted. “Provided that seats shall
be reserved for the Scheduled Castes, Scheduled Tribes and the Backward Classes
in a Panchayat Samiti and the number of seats so reserved shall bear,
as nearly as may be and in accordance with such rules as may be made in this
behalf by the State Government, the same proportion to the total number of
seats in that Panchayat Samiti to be filled up by election as the
population of the Scheduled Castes or of the Scheduled Tribes or of the
Backward Classes as the case may be in that Panchayat Samiti area,
bears to the total population of that Panchayat Samiti area and such
seats shall be subject to allocation by rotation, in the manner prescribed, to
such different constituencies having Scheduled Castes or Scheduled Tribes or
Backward Classes propulation which bears with the total population in that
constituency not less than half of the proportion that the total Schedued
Castes population or the Scheduled Tribes population or the Backward Classes as
the case may be, in that Panchayat Samiti area, bears with the total
population in that Panchayat Samiti area:”; (2) for the second proviso, the
following proviso shall be substituted. “Provided further that not
less than one-half of the total number of seats reserved for the Scheduled
Castes, Scheduled Tribes and the Backward Classes shall be reserved for women
belonging to the Scheduled Castes or the Scheduled Tribes or the Backward
Classes, as the case may be:”; (3) for the third proviso, the
following proviso shall be substituted. “Provided also that not
less than one-half of the total number of seats, including the seats reserved
for the Scheduled Castes, the Scheduled Tribes and the Backward Classes
in a Panchayat Samiti shall be reserved for women, and the constituencies
for the seats so reserved for women shall be determined by rotation, in such
manner as may be prescribed:”; (4) in the fourth proviso, (a) for the words “Scheduled
Castes and the Scheduled Tribes”, the words “Scheduled Castes, the Scheduled
Tribes and the Backward Classes” shall be substituted; (b) for the words “three
successive”, the words “two successive” shall be substituted; (5) in the fifth proviso, after
the words “Scheduled Tribes”, the words “or the Backward Classes” shall be
inserted; (6) in the seventh proviso, for
the words “next three”, the words “next two” shall be substituted; (7) for the eighth proviso, the
following proviso shall be substituted. “Provided also that
provisions for reservation of seats for the Scheduled Castes and the Scheduled Tribes
shall cease to have effect on the expiration of the period specified in article
334 of the Constitution of India and the provisions for reservation of seats
for the Backward Classes shall cease to have effect from the date on which the
State Legislature by enactment decides so in this behalf;”. In section 98 of the
principal Act, (1) in sub-section (1), (a) in the third proviso, (i) for the words “Scheduled
Castes and the Scheduled Tribes”, the words “Scheduled Castes, the Scheduled
Tribes and the Backward Classes” shall be substituted; (ii) after the words “or the
Scheduled Tribes”, the words “or the Backward Classes” shall be inserted; (b) in the fourth proviso,
after the words “or the Scheduled Tribes”, the words “or the Backward Classes”
shall be inserted; (c) in the fifth proviso, after
the words “Scheduled Tribes”, occurring in two places, the words “or the
Backward Classes” shall be inserted; (d) for the sixth proviso, the
following proviso shall be substituted. “Provided also that not
less than one-half of the total number of the offices of
the Sabhapati and the Sahakari Sabhapati reserved for the
Scheduled Castes, the Scheduled Tribes and the Backward Classes in a district,
shall be reserved by rotation for the women belonging to the Scheduled Castes,
or the Scheduled Tribes or the Backward Classes, as the case may be:”; (e) in the seventh proviso, (i) for the word “one-third”,
the word “one-half shall be substituted; (ii) for the words “Scheduled
Castes and the Scheduled Tribes”, the words “Scheduled Castes, the Scheduled
Tribes and the Backward Classes” shall be substituted; (f) in the eighth proviso, for
the words “Scheduled Tribes”, the words “Scheduled Tribes, the Backward
Classes” shall be substituted; (g) in the eleventh proviso,
for the words “three successive”, the words “two successive” shall be
substituted; (h) in the twelfth proviso,
after the words “or the Scheduled Tribes”, the words “or the Backward Classes”
shall be inserted; (i) for the thirteenth proviso,
the following provisos shall be substituted. “Provided also that any
member elected from an unreserved seat or from a seat reserved for another
category shall be eligible for election to the office of
the Sabhapati or the Sahakari Sabhapati reserved for a
particular category if he belongs to such category and produces Scheduled
Castes, Scheduled Tribes or a Backward Classes certificate, as the case may be,
issued by the competent authority before the presiding officer in order to
establish his claim: Provided also that the
provisions for reservation of the offices of Sabhapati and
the Sahakari Sabhapati for the Scheduled Castes and the Scheduled
Tribes shall cease to have effect on the expiry of the period specified in
article 334 of the Constitution of India and the provisions for reservation of
seats for the Backward Classes shall cease to have effect from the date on
which the State Legislature by enactment decides so in this behalf;”; (2) in
sub-section (9), (a) for the words “State
Government”, occurring in two places, the words “prescribed authority” shall be
substituted; (b) after the words “any office
of profit”, the words “and he has not obtained leave of absence from his place
of employment” shall be inserted; (c) after the proviso, the
following proviso shall be added. “Provided further that when
a member holding the office of the Sabhapati or the Sahakari
Sabhapati or officiating as Karmadhyaksha, is removed from office
under any of the clauses (a) to (h) of sub-section (1) of section 100, he shall
also be deemed to have been removed from the office of the Sabhapati,
Sahakari Sabhapati or the Karmadhyaksha as the case may be, with
immediate effect.”; (2) after sub-section (9), the
following sub-section shall be inserted. “(10)
Without prejudice to any other provision in the Act, the prescribed authority
may, after giving an opportunity to the Sabhapati or
the Sahakari Sabhapati to show cause against the action proposed to
be taken against him, by order, remove him from office if at the time of his
election to the office of the Sabhapati or the Sahakari
Sabhapati, he was not a member of any of the Scheduled Castes or the Scheduled
Tribes or the Backward Classes, as the case may be, for which such office of
the Sabhapati or the Sahakari Sabhapati, is kept reserved and
the Scheduled Castes or Scheduled Tribes or Backward Classes certificate
produced by him at the time of such election is found to be spurious or has
since been cancelled by the competent authority: Provided that
notwithstanding the action taken under this subsection, the person concerned
may be proceeded against under the provisions of the Indian Penal Code, 1860 or
any other law in force for the time being: Provided further
that a Sabhapati or a Sahakari Sabhapati, on being aggrieved by
an order of removal by the prescribed authority, may, within thirty days from
the date of the order, prefer an appeal to such authority as the State
Government may appoint in this behalf and thereupon, such authority may direct
the prescribed authority to refrain from taking any further action in the
matter till the disposal of the appeal and may after giving notice of appeal to
the prescribed authority and giving the appellant an opportunity of being
heard, set aside, modify or confirm the order and the order passed on appeal by
such authority shall be final and binding.”. In clause (h) of
sub-section (1) of section 100 of the principal Act, (1) after the words “or the
Scheduled Tribes”, the words “or the Backward Classes” shall be inserted; (2) after the words “or the
Scheduled Tribe”, the words “or the Backward Class” shall be inserted. In clause (ii) of
sub-section (2) of section 140 of the principal Act, (1) for the first proviso, the
following proviso shall be substituted. “Provided that seats shall
be reserved for the Scheduled Castes, the Scheduled Tribes and the Backward
Classes in a Zilla Parishad and the number of seats so reserved shall
bear, as nearly as may be and in accordance with such rules as may be made in
this behalf by the State Government, the same proportions to the total number
of seats in that Zilla Parishad to be filled up by election as the
population of the Scheduled Castes or of the Scheduled Tribes or of the
Backward Classes, as the case may be in that Zilla Parishad area,
bears to the total population of that Zilla Parishad area and such
seats shall be subject to allocation by rotation, in the manner prescribed, to
such different constituencies having Scheduled Castes or Scheduled Tribes or
Backward Classes population which bears with the total population in that
constituency not less than half of the proportion that the total Scheduled
Castes population or the Scheduled Tribes population or the Backward Classes
population as the case may be, in that Zilla Parishad area, bears
with the total population in that Zilla Parishad area:”; (2) for the second proviso, the
following proviso shall be substituted. “Provided further that not
less than one-half of the total number of seats reserved for the Scheduled
Castes, the Scheduled Tribes and the Backward Classes shall be reserved for
women belonging to the Scheduled Castes or the Scheduled Tribes or the Backward
Classes as the case may be:”; (3) for the third proviso, the
following proviso shall be substituted. “Provided also that not
less than one-half of the total number of seats, including the seats reserved
for the Scheduled Castes, the Scheduled Tribes and the Backward Classes, in
a Zilla Parishad shall be reserved for women, and the constituencies
for the seats so reversed for women shall be determined by rotation, in such
manner as may be prescribed:”; (4) in the fourth proviso, (a) for the words “Scheduled
Castes and the Scheduled Tribes”, the words “Scheduled Castes, the Scheduled
Tribes and the Backward Classes” shall be substituted; (b) for the words “three
successive”, the words “two successive” shall be substituted; (5) in the fifth proviso, after
the words “or the Scheduled Tribes”, the words “or the Backward Classes” shall
be inserted; (6) in the seventh proviso, for
the words “next three”, the words “next two” shall be substituted; (7) for the eighth proviso, the
following proviso shall be substituted. “Provided also that the
provisions for reservation of seats for the Scheduled Castes and the Scheduled
Tribes shall cease to have effect on the expiry of the period specified in
article 334 of the Constitution of India and the provisions for reservation of
seats for the Backward Classes shall cease to have effect from the date on
which the State Legislature by enactment decides so in this behalf;”. In section 143 of the
principal Act, (1) in sub-section (1), (a) in the third proviso, (i) for the words “Scheduled
Castes and the Scheduled Tribes”, the words “Scheduled Castes, the Scheduled
Tribes and the Backward Classes” shall be substituted; (ii) after the words “or the
Scheduled Tribes”, the words “or the Backward Classes” shall be inserted; (b) in the fourth proviso, for
the words “Scheduled Castes and the Scheduled Tribes”, the words “Scheduled
Castes, the Scheduled Tribes and the Backward Classes” shall be substituted; (c) in the fifth proviso, after
the words “or the Scheduled Tribes”, occurring in two places, the words “or the
Backward Classes” shall be inserted; (d) for the sixth proviso, the
following proviso shall be substituted. “Provided also that not
less than one-half of the total number of offices of the Sabhadhipati and
the Sahakari Sabhadhipati reserved for the Scheduled Castes, the
Scheduled Tribes and the Backward Classes in West Bengal, shall be reserved by
rotation for the women belonging to the Scheduled Castes or the Scheduled
Tribes or the Backward Classes as the case may be:”; (e) in the seventh proviso, (i) for the word “one-third”,
the word “one-half shall be substituted; (ii) for the words “Scheduled
Castes and the Scheduled Tribes”, the words “Scheduled Castes, the Scheduled
Tribes and the Backward Classes” shall be substituted; (f) in the eighth proviso, for
the words “Scheduled Tribes”, the words “Scheduled Tribes, the Backward
Classes” shall be substituted; (g) in the eleventh proviso,
for the words “three successive”, the words “two successive” shall be
substituted; (h) in the twelfth proviso,
after the words “or the Scheduled Tribes”, the words “or the Backward Classes”
shall be inserted; (i) for the thirteenth proviso,
the following provisos shall be substituted. “Provided also that any
member elected from an unreserved seat or from a seat reserved for another
category shall be eligible for election to the office of
the Sabhadhipati or the Sahakari Sabhadhipati reserved for
a particular category if he belongs to such category and produces Scheduled
Castes, Scheduled Tribes or a Backward Classes certificate, as the case may be,
issued by the competent authority before the presiding officer in order to
establish his claim: Provided also that the
provisions for reservation of the offices of Sabhadhipati and
the Sahakari Sabhadhipati for the Scheduled Castes and the Scheduled
Tribes shall cease to have effect on the expiry of the period specified in
article 334 of the Constitution of India and the provisions for reservation of
seats for the Backward Classes shall cease to have effect from the date on
which the State Legislature by enactment decides so in this behalf.”; (2) in sub-section (9), (a) for the words “State
Government”, occurring in two places, the words “prescribed authority” shall be
substituted; (b) after the words “any office
of profit”, the words “and he has not obtained leave of absence from his place
of employment” shall be inserted; (c) after the proviso, the
following proviso shall be inserted. “Provided further that when
a member holding the office of the Sabhadhipati or the Sahakari
Sabhadhipati or officiating as Karmadhyaksha, is removed from office
under any of the clauses (a) to (h) of sub-section (1) of section 145, he shall
also be deemed to have been removed from the office of the Sabhadhipati,
Sahakari Sabhadhipati or the Karmadhyaksha as the case may be,
with immediate effect:”; (3) after sub-section (9), the
following sub-section shall be inserted. “(10)
Without prejudice to any other provision in the Act, the prescribed authority
may, after giving an opportunity to the Sabhadhipati or
the Sahakari Sabhadhipati, to show cause against the action proposed to be
taken against him, by order, remove him from office if at the time of his
election to the office of the Sabhadhipati or the Sahakari
Sabhadhipati, he was not a member of any of the Scheduled Castes or the
Scheduled Tribes or the Backward Classes, as the case may be, for which such
office of the Sabhadhipati or the Sahakari Sabhadhipati, is kept
reserved and the Scheduled Castes or Scheduled Tribes or Backward Classes
certificate produced by him at the time of such election is found to be
spurious or has since been cancelled by the competent authority: Provided that
notwithstanding the action taken under this sub-section, the person concerned
may be proceeded against under the provisions of the Indian Penal Code, 1860 or
any other law in force for the time being: Provided further that
a Sabhadhipati or the Sahakari Sabhadhipati, on being aggrieved
by an order of removal by the prescribed authority, may, within thirty days
from the date of the order, prefer an appeal to such authority as the State
Government may appoint in this behalf and thereupon, such authority may direct
the prescribed authority to refrain from taking any further action in the
matter till the disposal of the appeal and may after giving notice of appeal to
the prescribed authority and giving the appellant an opportunity of being
heard, set aside, modify or confirm the order and the order passed on appeal by
such authority shall be final and binding.”. In clause (h) of
sub-section (1) of section 145 of the principal Act, after the words “or the
Scheduled Tribes”, occurring in two places, the words “or the Backward Classes”
shall be inserted. In sub-section (7) of
section 172 of the principal Act. (1) for the words “State
Government”, occurring in two places, the words “prescribed authority” shall be
substituted; (2) after the words “any office
of profit”, the words “and he has not obtained leave of absence from his place
of employment” shall be inserted. In clause (ii) of
sub-section (3) of section 185B of the principal Act. (1) for the first proviso, the
following proviso shall be substituted. “Provided that seats shall
be reserved for the Scheduled Castes, the Scheduled Tribes and the Backward
Classes in a Mahakuma Parishad area and the number of seats so
reserved shall bear, as nearly as may be and in accordance with such rules as
may be made in this behalf by the State Government, the same proportion to the
total number of seats in that Mahakuma Parishad to be filled up by
election as the population of the Scheduled Castes or of the Scheduled Tribes
or of the Backward Classes as the case may be, in that Mahakuma
Parishad area, bears to the total population of that Mahakuma
Parishad area and such seats shall be subject to allocation by rotation,
in the manner prescribed to such different constituencies having Scheduled
Castes or Scheduled Tribes or Backward Classes population which bears with the total
population in that constituency not less than half of the proportion that the
total Scheduled Castes population or the Scheduled Tribes population or the
Backward Classes population as the case may be, in that Mahakuma
Parishad area, bears with the total population in that Mahakuma
Parishad area.”; (2) for the second proviso, the
following proviso shall be substituted. “Provided further that not
less than one-half of the total number of seats reserved for the Scheduled
Castes, the Scheduled Tribes and the Backward Classes shall be reserved for
women blonging to the Scheduled Castes or the Scheduled Tribes or the Backward
Classes as the case may be:”; (3) for the third proviso, the
following proviso shall be substituted. “Provided also that not
less than one-half of the total number of seats, including the seats reserved
for the Scheduled Castes, the Scheduled Tribes and the Backward Classes in
the Mahakwna Parishad shall be reserved for women, and the
constituencies for the seats so reserved for women shall be determined by
rotation, in such manner as may be prescribed:”; (4) in the fourth proviso, (a) for the words “Scheduled
Castes and the Scheduled Tribes”, the words “Scheduled Castes, the Scheduled
Tribes and the Backward Classes” shall be substituted; (b) for the words “three successive”,
the words “two successive” shall be substituted; (5) in the fifth proviso, after
the words “or the Scheduled Tribes”, the words “or the Backward Classes” shall
be inserted; (6) in the seventh proviso, for
the words “next three”, the words “next two” shall be substituted; (7) for the eighth proviso, the
following proviso shall be substituted. “Provided also that the
provisions for reservation of seats for the Scheduled Castes and the Scheduled
Tribes shall cease to have effect on the expiry of the period specified in
article 334 of the Constitution of India and the provisions for reservation of
seats for the Backward Classes shall cease to have effect from the date on
which the State Legislature by enactment decides so in this behalf;”. [1] Received the Assent
of the Governor was first published in the Kolkata Gazette, Extraordinary, of
the 4th February, 2011.West Bengal Panchayat (Second Amendment)
Act, 2010[1]