Section 9(3) in The West Bengal Panchayat Act, 1973
(3)The Pradhan and the Upa-Pradhan shall, subject to the provisions of section 12 and to their continuing as members, hold office for a period of [five years] [Words substituted for the words 'four years' by W.B. Act 12 of 1982, w.e.f. 4.8.1982.]:[* * * * * * *] [[Proviso omitted by W.B. Act 18 of 1994, which was as under:'Provided that a Pradhan or an Upa-Pradhan shall continue in office after the expiry of the said period until a new Pradhan or Upa-Pradhan Is elected and assumes office or until an authority, or a person or persons is or are appointed under the proviso to sub-section (2) of section 7.'.]]
