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State of West Bengal - Section

Section 14 in The West Bengal Panchayat Act, 1957

14. Appointment by prescribed authority of first Adhyaksha and Upadhyaksha.

- Notwithstanding anything contained in this Chapter, the prescribed authority may appoint two of the members of a Gram Panchayat to be its first Adhyaksha and first Upadhyaksha, respectively, for a period not exceeding one year from the date of the notification mentioned in section 3, after which period they shall be replaced by an Adhyaksha and an Upadhyaksha elected by the Gram Panchayat :Provided that if the Adhyaksha and the Upadhyaksha are appointed for a period of less than one year, the prescribed authority may, if it thinks fit, extend the period of their appointment up to one year.