Section 17(4) in West Bengal Municipal Corporation Act, 2006
(4)In the case of casual vacancies in the offices of both the Mayor and the Chairman caused by death, resignation, removal or otherwise, the State Government may appoint by name one of the Councillors to be the Chairman, until a Mayor, elected under the provisions of sub-section (3), enters upon his office:Provided that the Chairman appointed under this sub-section shall hold meeting of the Corporation within thirty days from the date of taking over his charge for the purpose of election of the new Mayor under sub-section (3) in such manner as may be prescribed.
