Section 102 in The West Bengal Panchayat Act, 1973
102. Filling of casual vacancy in the office of Sabhapati or Sahakari Sabhapati.
- In the event of removal of Sabhapati or a Sahakari Sabhapati under section 101 or when a vacancy occurs in the office of a Sabhapati or a Sahakari Sabhapati by resignation, death or otherwise, the Panchayat Samiti shall elect another Sabhapati or Sahakari Sabhapati in the prescribed manner.
