Section 20 in The West Bengal Panchayat Elections Act, 2003
20. Co-option of persons in respective category.
- In case of nonavailability of persons of reserved category for filling up the office of Pradhan or Upa-Pradhan, Sabhapati or Sahakari Sabhapati and Sabhadhipati or Sahakari Sabhadhipati so reserved, a person of that reserved category may be co-opted to fill up of that office after swearing in an oath of affirmation before the authority as may be specified:Provided that such person so co-opted shall have to be elected within six months from the date of his co-option in regard to that office against a suitable casual vacancy of that body:Provided further that the person so co-opted shall have the powers and obligations of an ordinary member.
