Section 149 in The West Bengal Panchayat Act, 1973
149. Term of office of Sabhadhipati, Sahakari Sabhadhipati or member filling casual vacancy.
- Every Sabhadhipati or Sahakari Sabhadhipati, elected under section 147 and every member elected under section 148 to fill a casual vacancy shall hold office for the unexpired portion of the term of office of the person in whose place he becomes a member.
