Section 141 in The West Bengal Panchayat Act, 1973
141. [ Term of office of members of Zilla Parishad. [[Section 141 substituted by W.B. Act 18 of 1994, which was earlier as under:-
'141. Term of office of members of Zilla Parishad. - (1) The members of a Zilla Parishad other than the ex officio members shall, subject to the provisions of sub-section (2) of this section and section 145, hold office for a period of five years from the date of poll in the general election for constitution of Zilla Parishads.(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 Zilla Parishad after a fresh election at which a quorum is present :Provided that if such first meeting of the newly-formed Zilla Parishad 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 Zilla Parishad 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 Zilla Parishad 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 Zilla Parishad is held.'.]](1)The members of a Zilla Parishad, other than ex officio members, shall, subject to the provisions of sections 145 and 213A, hold office for a period of five years from the date of its first meeting and no longer.(2)There shall be held a general election for the constitution of a Zilla Parishad within a period not exceeding five years from the date of the previous general election held for such Zilla Parishad: [[Sub-Section (5) substituted by W.B. Act 21 of 1985. which was earlier as under:-'(5) When the area of a district is divided so as to constitute two or more districts, there shall be reconstitution of the Zilla Parishads for the newly constituted districts in accordance with the provisions of this Act and the Zilla Parishad of the district so divided shall, as from the date of coming into office of the newly constituted Zilla Parishads, cease to exist, and the properties, funds and liabilities of the Zilla Parishad shall vest in the reconstituted Zilla Parishads, in accordance with such allocation, as may be determined by order in writing by the prescribed authority, and such determinations shall be final.'.]][Provided that if the first meeting of the newly-formed Zilla Parishad cannot be held before the expiry of the period of five years under sub-section (1), the State Government may, by order, 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 Zilla Parishad under this Act or any other law for the time being in force, for a period not exceeding three months at a time or until the date on which such first meeting of the newly-formed Zilla Parishad is held, whichever is earlier.] [Added by W.B. Act No. 8 of 2010, dated 13.5.2010.]
