Section 46 in The West Bengal Primary Education Act, 1973
46. Discharge of Chairman's functions in certain contingencies.
- [(1) If the Chairman dies or resigns his office or ceases to hold office or is, by reason of leave, illness or other cause, temporarily unable to exercise the powers or perform the duties of his office, the Secretary to the Primary School Council shall forthwith sent a report to the State Government in this behalf. And the State Government shall, on receipt of the report as aforesaid, authorize a member of the Primary School Council to exercise the powers and perform the duties of the Chairman until a new Chairman is appointed or the Chairman resumes office, as the case may be.] [[Sub-section (1) substituted by W.B. Act 19 of 1994, which was earlier as under :-'(1) (a) In the event of the occurrence of any vacancy in the office of the Chairman by reason of his death, resignation or removal, or otherwise, or(b)When the Chairman is unable to discharge his function owing to absence, illness or any other cause, the Vice-Chairman shall exercise the powers, perform the functions and discharge the duties of the Chairman until a new Chairman is elected and assumes office or until the Chairman resumes his duties, as the case may be.'.]][* * * * * * * * * * * * * * * *] [[Sub-Section (2) omitted by W.B. Act 19 of 1994, which was as under :-'(2) In the event of the occurrence of vacancies in the offices of both the Chairman and the Vice-Chairman the State Government may appoint a member of the Primary School Council to exercise the powers, perform the functions and discharge the duties of the Chairman until a Chairman or Vice-Chairman is elected and assumes office.'.]](3)A Chairman [appointed] [Word substituted for the words 'elected' by W.B. Act 19 of 1994.] to fill a casual vacancy shall hold office for the unexpired portion of the term of the Chairman whose place he fills.
