The West Bengal Panchayat Elections ( Amendment) Act, 2022

31(tilltata 
vIQ 
Extraordinary 
Published by Authority 
Registered No. WB/SC-247 	 No. WB(Part-III)/2022/SAR-10 
KARTIKA 10] 	 TUESDAY, NOVEMBER 1, 2022 	 [SAKA 1944 
PART III—Acts of the West Bengal Legislature. 
GOVERNMENT OF WEST BENGAL 
LAW DEPARTMENT 
Legislative 
NOTIFICATION 
No. 1042-L.—lst November, 2022.—The following Act of the West Bengal Legislature, having been assented to 
by the Governor, is hereby published for general information:— 
West Bengal Act X of 2022 
THE WEST BENGAL PANCHAYAT ELECTIONS 
(AMENDMENT) ACT, 2022. 
[Passed by the West Bengal Legislature.] 
[Assent of the Governor was first published in the Kolkata Gazette, 
Extraordinary, of the 1st November, 2022.] 
Short title and 
commencement. 
An Act to amend the West Bengal Panchayat Elections Act, 2003. 
WHEREAS it is expedient to amend the West Bengal Panchayat Elections Act, 2003, 
for the purposes and in the manner hereinafter appearing; 
It is hereby enacted in the Seventy-third Year of the Republic of India, by the 
Legislature of West Bengal, as follows:- 
1. (1) This Act may be called the West Bengal Panchayat Elections (Amendment) 
Act, 2022. 
West Ben. Act 
XXI of 2003. 
2 	 THE KOLKATA GAZETTE, EXTRAORDINARY, NOVEMBER 1, 2022 	 [PART III 
Substitution of 
new section for 
section 12 of West 
Ben. Act XXI of 
2003. 
Amendment of 
section 14. 
The West Bengal Panchayat Elections 
(Amendment) Act, 2022. 
(Sections 2, 3.) 
(2) It shall come into force on such date as the State Government may, by 
notification in the Official Gazette, appoint. 
2. For section 12 of the West Bengal Panchayat Elections Act, 2003 (hereinafter 
referred to as the principal Act), the following section shall be substituted:— 
"Total number of 	 12. Subject to the provision of sub-section (2) of section 4 of members in a 
Gram Panchayat. the West Bengal Panchayat Act, 1973, the prescribed authority shall 
determine the total number of members to be elected to a Gram Panchayat on the 
following basis, namely:— 
(i) in the hill areas, one member for seven hundred voters and one additional 
member for every fraction thereof; 
(ii) in the case of other areas, one member for every nine hundred voters 
and one additional member for every fraction thereof". 
3. In section 14 of the principal Act, for sub-section (1), the following sub-section 
shall be substituted:— 
"(1) The number of members to be elected to a Panchayat Samiti from a Gram 
in hill areas shall be— 
(i) one, if the number of voters in such Gram is 3000, or less; 
(ii) two, if the number of voters in such Gram is more than 3000 and less 
than 6001; and 
(iii) three, if the number of voters in such Gram is 6001 and above.". 
West Ben. Act 
XLI of 1973. 
     
By order of the Governor, 
PRADIP KUMAR PANJA, 
Secy. to the Govt. of West Bengal, 
Law Department. 
Published by Law Department, Government of West Bengal and 
Printed at Saraswaty Press Ltd.(Government of West Bengal Enterprise), Kolkata 700 056. 

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