Section 9(6) in The West Bengal Panchayat Act, 1973
(6)When the offices of the Pradhan and the Upa-Pradhan are both vacant, or the Pradhan and the Upa-Pradhan are temporarily unable to act, the prescribed authority may appoint [for a period of thirty days at a time] [Words inserted by W.B. Act 18 of 1994.] a Pradhan and an Upa-Pradhan from among the members of the Gram Panchayat to act as such until a Pradhan or an Upa-Pradhan is elected and assumes office [or until the Pradhan or the Upa-Pradhan resumes duties, as the case may be] [Words inserted by W.B. Act 37 of 1984.].
