Section 143(5) in The West Bengal Panchayat Act, 1973
(5)When -(a)the office of the Sahakari Sabhadhipati falls vacant by reason of death resignation, removal or otherwise, or(b)the Sahakari Sabhadhipati is, by reason of leave, illness or other cause, temporarily unable to act,the Sabhadhipati shall exercise the powers, perform the functions and discharge the duties of the Sahakari Sabhadhipati until a new Sahakari Sabhadhipati is elected and assumes office or until the Sahakari Sabhadhipati resumes his duties, as the case may be.
