(4)In the case of casual vacancies in the offices of both the Chairman and the Vice-Chairman caused by death, resignation, removal or otherwise, the State Government may appoint by name one of the Councilors to be the Chairman who shall hold office until a Chairman, elected under the provisions of sub-section (3), [enters upon his office :] [Substituted by s. 8(2) of the West Bengal Municipal (Amendment) Act, 2002 (West Bengal Act 16 of 2002), w.e.f. 15.9.2004, for the words 'enters upon his office.'.][Provided that the Chairman appointed under this sub-section shall hold meeting of the Board of Councilors within thirty days from the date of taking over his charge for the purpose of election of the new Chairman under sub-section (3) in such manner as may be prescribed.] [Proviso inserted by ibid, w.e.f. 15.9.2004.]
