Section 96(2) in The West Bengal Panchayat Act, 1973
(2)The period of five years referred to in sub-section (1) shall be held to include any period which may elapse between the expiry' of the said period and the date of the first meeting of the newly formed Panchayat Samiti after a fresh election at which a quorum is present :Provided that if such first meeting of the newly-formed Panchayat Samiti cannot be held within three months of the expiry of the said period of five years, the State Government may by order, terminate the term of office of the members of the Panchayat Samiti continuing in office under this sub-section and appoint any authority, person or persons to exercise and perform, subject, to such conditions as may be specified in the order, the powers and functions of the Panchayat Samiti under this Act or any other law for the time being in force until the date on which such first meeting of the newly-formed Panchayat Samiti is held.'.]]
