Section 143(3) in The West Bengal Panchayat Act, 1973
(3)The Sabhadhipati and the Sahakari Sabhadhipati shall, subject to the provisions of section 146 and to their continuing as members, hold office for a period of [five years] [Words substituted for the words 'four years' by W.B. Act 12 of 1982. w.e.f. 4.8.1982.]:[* * * * * * * * *] [[Proviso omitted by W. B. Act 18 of 1994, which was as under:-'Provided that a Sabhadhipati or a Sahakari Sabhadhipati shall continue In office after the expiry of the said period until a new Sabhadhipati or Sahakari Sabhadhipati is elected and assumes office or until an authority or a person or persons is or are appointed under the proviso to sub-section (2) of section 141.'.]]
