Section 43 in The West Bengal Primary Education Act, 1973
43. Casual vacancies.
- If any member of a Primary School Council dies or resigns his office or ceases to be a member for any other reason the vacancy shall be filled up by fresh [election, nomination or appointment] [Words substituted for the words 'election or nomination' by W.B. Act 19 of 1994.] under [section 37 or section 38] [Words and figures substituted for the words and figures 'section 37, section 38 or section 39' by W.B. Act 47 of 1980.], as the case may be, and the member so [elected, nominated or appointed] [Words substituted for the words 'elected or nominated' by W.B. Act 19 of 1994.] shall hold office for the unexpired portion of the term of the member whose place he fills:Provided that no election shall be held to fill a vacancy of a member occurring within four months from the date on which the term of the office of the member expires.
