Section 68A(1) in The West Bengal Panchayat Act, 1957
(1)Where by reason of an order of a competent court an Anchal Panchayat or a Gram Panchayat is unable to exercise or perform the powers, duties or functions conferred or imposed on it by or under any law, the prescribed authority may, with the previous approval of the State Government, appoint any authority, person or persons to exercise or perform, as the case may be, during the period of such inability, any or all of such powers, duties and functions in such manner and under such conditions as the prescribed authority may direct.
