Section 66 in The Goa Panchayat and Zilla Panchayat (Election Procedure) Rules, 1996
66. Bye-Election.
(1)In case of any events resulting into casual vacancy, namely:(i)Whenever a member is removed from membership;(ii)Whenever a member makes his choice under sub-rule (1) of rule 62 the provision of rules 10 to 65 shall mutatis mutandis apply, so far as may be, to every such bye-election.(2)Whenever a member is disqualified for being a member under section 11 or whenever a member dies, a bye-election shall be held under the provisions of section 15.
