(4)[ ***] [[Sub-section (4) omitted by the West Bengal Act 22 of 2000. w.e.f. 1.9.2000, which stood as follows :'(4) Notwithstanding anything contained in this section, the Chairman, whose office becomes vacant under any of the provisions of this section, shall continue to hold office as Chairman until his successor elected under the provisions of this Chapter enters upon his office.]]
