28. Filling up of casual vacancy in the office of Sabhapati or Up-Sabhapati.
(1)In the event of removal or a Sabhapati or an Up-Sabhapati under under section 27 or when a vacancy occurs in the office of a Sabhapati or an Up-Sabhapati by resignation, death or otherwise the Gram Panchayat shall elect another Sabhapati or Up-Sabhapati and the person so elected shall take office forthwith and shall hold such office for the unexpired term of office of his predecessor.(2)No person who has been removed from office under section 27 shall be eligible for re-election to vacancy so caused.
