Section 98(6) in The West Bengal Panchayat Act, 1973
(6)When the offices of the Sabhapati and the Sahakari Sabhapati are both vacant or the Sabhapati and the Sahakari Sabhapati are temporarily unable to act, the prescribed authority may appoint .[for a period of thirty days at a time] [Words inserted by W.B. Act 18 of 1994] a Sabhapati and a Sahakari Sabhapati from among the members of the Panchayat Samiti to act as such until a Sabhapati or a Sahakari Sabhapati is elected [or assumes office or until the Sabhapati or the Sahakari Sabhapati resumes duties, as the case may be,] [Words substituted for the words 'and resumes office' by W.B. Act 37 of 1984.][* * * * * * *] [[Sub-Section (7) omitted by W.B. Act 37 of 1984, which was as under:-'(7) If the Pradhan of a Cram Panchayat is elected Sabhapati or Sahakari Sabhapati of a Panchayat Samiti, he shall cease to be the Pradhan of the Cram Panchayat, but shall, notwithstanding anything in section 94, continue to be a member of the Panchayat Samiti for the full term of his office as such Sabhapati or Sahakari Sabhapati thereof under sub-section (3) of this section or section 104, as the case may be.'.]]
