Section 8 in Jammu and Kashmir Panchayati Raj Act, 1989
8. Filling vacancies in Halqa panchayat.
(1)Whenever a vacancy occurs by the death or resignation of panch or Sarpanch, the vacancy shall be filled by election or nomination as the case may be :Provided that the vacancy is for a period of more than six months.(2)No vacancy in the Halqa panchayat shall render its proceedings illegal so long as the number of panches is not reduced below [50% of the total number of elected members] [Substituted '50% of the total number of members' by Act No. 31 of 2018, dated 4.12.2018.] of such Halqa Panchayat.
