Section 115 in The Punjab Panchayati Raj Act, 1994
115. Filling of casual vacancies of member, Chairman and Vice Chairman of Panchayat Samiti.
(1)Whenever a vacancy occurs by death, resignation, removal or otherwise of a member or of a Chairman or Vice-Chairman of the Panchayat Samiti, the vacancy shall be filled up be way of election :Provided that if the vacancy relates to the Scheduled Castes, Backward Classes or to women, the vacancy shall be filled up out of the persons belonging to the category to which the vacancy relates.(2)A person elected to fill a casual vacancy shall be elected for the remainder of his successors terms of office :Provided that where the remainder of the period for which a member, Chairman or Vice-chairman is to be elected is less than six months it shall not be necessary to hold any election under this section to fill such a vacancy.
