6. [ Succession member of panchayat. [Substituted by Bengal Act 1 of 1886.]
- Whenever any member of a panchayat shall die or cease to be a member of such panchayat, the [District Magistrate] shall, by writing under his hand, call on the remaining members of the panchayat to nominate within thirty days a fit and proper person to be appointed as member of the panchayat in the room of such member so dying or ceasing to be a member, and the [District Magistrate] [Substituted by Bengal Act 1 of 1892.] shall, unless he considers such nomination improper, appoint the person so nominated to be a member of the panchayat;Provided that if no person shall have been so nominated, or if in the opinion of the [District Magistrate] [Substituted by Bengal Act 1 of 1892.] the person nominated is, for reasons to be recorded by him in writing, unfit to be appointed a member of the panchayat, the [District Magistrate] [Substituted by Bengal Act 1 of 1892.] shall appoint a fit and proper person to be a member of the panchayat.]
