67. Filling of casual vacancy of elected member of Zilla Panchayat.
(1)If the office of a member of a Zilla Panchayat becomes vacant by reason of his death, resignation, removal or otherwise, such vacancy shall be filled in by election of another person under this Act. The person so elected shall take office forthwith and shall hold such office for the unexpired term of office of his predecessors:Provided that no election for filling in of a casual vacancy shall be held if the vacancy occurs within a period of six months preceding the date on which the term of office of the person concerned expires.(2)No person who has been removed from his office under section 66 shall be eligible for re-election to the vacancy so caused.
