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State of West Bengal - Section

Section 26 in The West Bengal Panchayat Act, 1957

26. Constitution of Anchal Panchayats.

- [(1) Every Anchal Panchayat shall consist of the following members, namely:-(a)the Adhyakshas of all Gram Panchayats within its jurisdiction (ex officio);(b)such number of members of the Gram Sabha within its jurisdiction elected at the prescribed time and in the prescribed manner by the Gram Panchayat concerned in each case as may, from time to time, be determined in such manner as may be prescribed by the prescribed authority by order made in this behalf so that there shall be at least one member for every five hundred members of the Gram Sabha and that there shall be at least one member from every Gram Sabha :Provided that no member of a Gram Sabha shall be elected to be a member of an Anchal Panchayat if he has any of the disqualifications mentioned in section 15.] [Sub-Section (1) substituted by W.B. Act 27 of 1965.]
(1a)[ If within the time fixed for the election, a Gram Panchayat fails to elect the number of members to be elected under sub-section (1), another election shall be held to fill the vacancy or vacancies remaining unfilled and in case the Gram Panchayat still fails to elect the number of members at such second election, the State Government may appoint a member or members to complete the number. Any person so appointed shall be deemed to be a duly elected member.] [Sub-Section (1a) inserted by W.B. Act 15 of 1959.][* * * * *] [Sub-Section (2) omitted by W.B. Act 15 of 1959.]
(3)[ The term of office of every member of an Anchal Panchayat elected by the members of a Gram Panchayat shall commence from the date of the first meeting of the Anchal Panchayat at which a quorum is present and shall extend until the first meeting of the next newly constituted Anchal Panchayat at which a quorum is present.] [Sub-Section (3) substituted by W.B. Act 15 of 1959.]
(4)When a vacancy occurs in the membership of an Anchal Panchayat it shall be filled within [three] [Word substituted for the word 'two' by W.B. Act 15 of 1959.] months from the date of the vacancy by election by the Gram Panchayat which elected the member whose seat has fallen vacant.