Section 5 in The West Bengal Board of Madrasah Education Act, 1994.
5. Appointment in default of election. -
(1)If by such date as may be prescribed, any of the authorities, other than the State Government, fails to elect or nominate a member or members as provided in section 4, the State Government shall appoint member or members qualified for election or nomination by such authority:Provided that in the case of the State Legislative Assembly, if the said Assembly has been dissolved, the State Government shall appoint a suitable person to be a member to hold office until the said Assembly is reconstituted and a member is duly nominated.(2)A person appointed under this section shall be deemed to be a member duly elected or nominated under section 4.
