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[Cites 0, Cited by 1] [Section 213B(2)] [Section 213B] [Entire Act]

State of West Bengal - Subsection

Section 213B(2)(b) in The West Bengal Panchayat Act, 1973

(b)notwithstanding the provision under clause (a), such Panchayat may, by majority decision of the existing members directly elected to that Panchayat, in a meeting specially convened for the purpose, select a person from among them not being an office bearer, to act temporarily in place of the office bearer under suspension and on being so selected, he shall exercise the powers, perform the functions and discharge the duties of such office bearer until the office bearer placed under suspension is reinstated in his office or is subsequently removed or vacates the office by resignation or otherwise in conformity with the provisions of the Act and the rules made thereunder :