Section 110 in The West Bengal Panchayat Act, 1957
110. Filling of casual vacancies.
- When the place of a member of a Nyaya Panchayat becomes vacant by his resignation or otherwise a new member shall be elected by the Anchal Panchayat, who shall hold office so long as the member whose place he fills would have been entitled to hold office if such vacancy had not occurred :Provided that no act of the Nyaya Panchayat shall be deemed to be invalid by reason only that the number of members of the Nyaya Panchayat at the time of the performance of such act was less than the prescribed number.
