Section 4(2) in West Bengal Land Reforms and Tenancy Tribunal Act, 1997
(2)(a)The Chairman and the Judicial Member shall be appointed by the Governor in consultation with the Chief Justice :Provided that if(i)the Chairman is, by reason of leave, illness or other cause, temporarily unable to discharge his functions under this Act, or(ii)a vacancy occurs in the office of the Chairman by reason of death, resignation or otherwise, then, the State Government may authorise a Judicial Member to discharge the functions of the Chairman under this Act during the period of such temporary inability or a Chairman, appointed in accordance with the provisions of this Act, enters upon his office, as the case may be.(b)The Administrative Member shall be appointed by the Governor on the recommendation of a Selection Committee consisting of three members, to be constituted by the Governor, of which the Chairman shall be a sitting Judge of the High Court nominated by the Chief Justice and the other two members shall be nominated by the State Government.
