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[Cites 0, Cited by 0] [Section 70] [Entire Act]

State of West Bengal - Subsection

Section 70(4) in The West Bengal Panchayat Act, 1957

(4)Every Nyaya Panchayat shall elect at such time and in such manner as may be prescribed one of its members to be called Pradhan Vicharak to preside over its sittings and in the absence of the Pradhan Vicharak, the Vicharaks present at the sitting of the Nyaya Panchayat shall elect one of them to be the Pradhan Vicharak for the purpose of that sitting.