Section 70(2) in The West Bengal Panchayat Act, 1957
(2)When a person who is a member of an Anchal Panchayat or a Gram Panchayat is elected to a Nyaya Panchayat under sub-section (1), he shall cease to be a member of the Anchal Panchayat or the Gram Panchayat concerned, with effect from the date on which the Nyaya Panchayat is notified under sub-section (3), and the vacancy caused thereby shall be filled in the manner laid down in section 21 or section 28, as the case may be.
