Section 143(4) in The West Bengal Panchayat Act, 1973
(4)When -(a)the office of the Sabhadhipati falls vacant by reason of death, resignation, removal or otherwise, or(b)the Sabhadhipati is, by reason of leave, illness or other cause, temporarily unable to act,the Sahakari Sabhadhipati shall exercise the powers, perform the functions and discharge the duties of the Sabhadhipati until a new Sabhadhipati is elected and assumes office or until the Sabhadhipati resumes his duties, as the case may be.
