Section 131(4) in The Himachal Pradesh Panchayati Raj Act, 1994
(4)In the event of death, resignation or removal of an office bearer or his ceasing to be an office bearer under sub-section (1) or his becoming a Member of State Legislative Assembly or a Member of either House of Parliament before the expiry of his term, a casual vacancy shall be deemed to have occurred in his office and such vacancy shall be filled as soon as may be by election, in accordance with the provisions of the Act and the rules made thereunder. A person elected to fill the vacancy shall take office forthwith for the unexpired term of his predecessor.
