Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

Dadra And Nagar Haveli - Section

Section 24 in The Dadra and Nagar Haveli Panchayat Regulation, 2012

24. Casual vacancy.

- Any casual vacancy in the office of the Sarpanch or the Upa-Sarpanch in the Gram Panchayat, shall be filled for the remainder of his term by election in accordance with the provisions of this Regulation:Provided that in the case of a seat or the office of Sarpanch reserved for the Scheduled Caste or the Scheduled Tribe or women, no person other than the member of the Scheduled Caste or the Scheduled Tribe or women shall be qualified to be chosen to such vacancy.