Section 127 in The West Bengal Panchayat Act, 1973
127. Casual vacancy.
- When a vacancy occurs in the office of a Karmadhyaksha or a member of a Sthayee Samiti by resignation, death or otherwise, the members of the Sthayee Samiti shall elect another Karmadhyaksha or [the members of the Panchayat Samiti shall elect another] [Words inserted by W.B. Act 37 of 1984.] member, as the case may be, in the prescribed manner. The Karmadhyaksha or the member so elected shall hold office for the unexpired portion of the term of office of the person in whose place he becomes a member.[Chapter XIA] [Chapter XIA consisting of Section 127A inserted by W.B. Act 37 of 1984.] Samanway Samiti of office bearers and Karmadhyakshas
