Section 174 in The West Bengal Panchayat Act, 1973
174. Casual vacancy.
- When a vacancy occurs in the office of a Karmadhyaksha or a member of a Sthayee Samiti by resignation, death or otherwise, the members of the Sthyaee Samiti shall elect another Karmadhyaksha or [the members of the Zilla Parishad shall elect another] [Words inserted by W.B. Act 37 of 1984.] member, as the case may be, in the prescribed manner. The Karmadhyaksha or the member so elected shall hold office for the unexpired portion of the term of office of the person in whose place he becomes a member.[Chapter XVIA] [Chapter XVIA containing Section 174A inserted by W.B. Act 37 of 1984.] Samanway Samiti of office bearers and Karmadhyakshas
