Section 68A in The West Bengal Panchayat Act, 1957
68A. [ Special provision in case of prohibitory orders from Courts. [Section 68A inserted by W.B. Act 27 of 1965.]
(1)Where by reason of an order of a competent court an Anchal Panchayat or a Gram Panchayat is unable to exercise or perform the powers, duties or functions conferred or imposed on it by or under any law, the prescribed authority may, with the previous approval of the State Government, appoint any authority, person or persons to exercise or perform, as the case may be, during the period of such inability, any or all of such powers, duties and functions in such manner and under such conditions as the prescribed authority may direct.(2)All properties vested in the Gram Panchayat or Anchal Panchayat, as the case may be, shall, during the period of inability referred to in sub-section (1), vest in such authority, person or persons subject to such conditions as the prescribed authority may direct.]
