Section 143(6) in The West Bengal Panchayat Act, 1973
(6)When the offices of the Sabhadhipati and the Sahakari Sabhadhipati are both vacant or the Sabhadhipati and the Sahakari Sabhadhipati are temporarily unable to act, the prescribed authority may appoint [for a period of thirty days at a time] [Words inserted by W.B. Act 18 of 1994.] a Sabhadhipati and a Sahakari Sabhadhipati from among the members of the Zilla Parishad to act as such until a Sabhadhipati or a Sahakari Sabhadhipati is elected and assumes office [or until the Sabhadhipati or Sahakari Sabhadhipati resumes his duties, as the case may be] [Words inserted by W.B. Act 37 of 1984.].[* * * * *] [[Sub-Section (7)omitted by W.B. Act 37 of 1984, which was as under:-'(7) If the Sabhapati of a Panchayat Samiti Is elected Sabhadhipati or Sahakari Sabhadhipati of a Zilla Parishad, he shall cease to be the Sabhapati of the Panchayat Samiti, but shall, notwithstanding anything in section 140 continue to be a member of the Zilla Parishad for the full term of his office as such Sabhadhipati or Sahakari Sabhadhipati thereof under sub-section (3) of this section or section 149, as the case may be.'.]]
