Section 5 in The West Bengal Primary Education Act, 1973
5. Appointment in default of election.
(1)If by such date as may be fixed by the State Government in this behalf any of the authorities fails to elect a member or members as provided in section 4, the State Government shall appoint member or members qualified for election 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 [six] [Word substituted for the word 'sixteen' by W.B. Act 47 of 1980.] suitable persons to be members to hold office until the said Assembly is reconstituted and [six] [Word substituted for the word 'sixteen' by W.B. Act 47 of 1980.] representatives are elected by the members thereof.(2)A person appointed under this section shall be deemed to be a member of the Board duly elected under section 4.
