Section 12A in The West Bengal Panchayat Act, 1957
12A. [ Continuance in office of sitting members and validation of acts and proceedings. [Section 12A inserted by W.B. Act 8 of 1964.]
- Notwithstanding the omission to hold timely elections in accordance with the provisions of this Act or the rules framed thereunder, sitting members of a Gram Panchayat shall continue and shall be deemed always to have continued lawfully to hold office until the date of the first meeting, at which a quorum is present, of the Gram Panchayat as reconstituted after the coming into force of the West Bengal Panchayat (Amendment) Act, 1964, and no act or proceeding of any Gram Panchayat shall, in any manner, be called in question merely on the ground of such omission to hold timely elections.] [Sub-section (3) substituted by W.B. Act 27 of 1965.]
