Section 7(3) in The West Bengal Mining Settlements (Health And Welfare) Act, 1964
(3)If any of the electoral bodies mentioned in sub-section (1) fails to elect the requisite number of members within the prescribed period, the State Government shall fill up the seat or seats by appointment of a person or persons eligible for election by such body and any person so appointed shall be deemed to be a member of the Board as if he had been duly elected by such body.
