Section 26(4) in The West Bengal Panchayat Act, 1957
(4)When a vacancy occurs in the membership of an Anchal Panchayat it shall be filled within [three] [Word substituted for the word 'two' by W.B. Act 15 of 1959.] months from the date of the vacancy by election by the Gram Panchayat which elected the member whose seat has fallen vacant.
