Section 100(3) in The West Bengal Panchayat Act, 1973
(3)The order passed by such authority on such appeal shall be final.[* * * * * * *] [[Sub-Section (4) omitted by W.B. Act 37 of 1984, which was as under:-'(4) If an ex officio member of a Panchayat Samiti referred to In sub-clause (i) of clause (a) of sub-section (2) of section 94 is removed from office he shall cease to be the Pradhan of the Gram Panchayat concerned and a new Pradhan shall be elected by the Gram Panchayat in accordance with the provisions of this Act.'.]]
