Section 7A(2) in The West Bengal Panchayat Act, 1973
(2)Notwithstanding anything contained in sub-section (1), if the State Government is of opinion that circumstances exist under which it is not possible to hold election in the area or any part of the area of a Gram Panchayat, it may, on the expiry of the term of office of the members of the Gram Panchayat under sub-section (1) of section 7, by an order published in the Official Gazette, extend such term of office for such period, not exceeding six months at a time, as may be specified in the order:Provided that prior to the issue of any notification for such extension of the term of office beyond six months from the date of expiry of the term under sub-section (1) of section 7, such notification shall be laid before the State Legislature and shall be subject to such modification as the State Legislature may make.'.]]* * * * * * *] [Sub-Section (2A) inserted by W.B. Act 17 of 1992.]
