Section 11 in The West Bengal Primary Education Act, 1973
11. Discharge of President's functions in certain contingencies.
- [(1) If the President 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 bis office, the Secretary to the Board shall forthwith send 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 Board to exercise the powers and perform the duties of the President until a new President is appointed or the President 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 President by reason of his death, resignation or removal, or otherwise, or(b)When the President is unable to discharge his functions, owing to absence, illness or any other cause,the Vice-President shall exercise the powers, perform the functions and discharge the duties of the President until a new President is elected and assumes office or until the President 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 President and the Vice-President the State Government may appoint a member of the Board to exercise the powers, perform the functions and discharge the duties of the President until a President or a Vice-President is elected and assumes office.']](3)A President [appointed] [Word substituted for the word '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 President whose place he fills.
