Section 15(2) in The Bihar Panchayat Raj Act, 2006
(2)In the event of vacancy caused by reason of death, resignation, disqualification, removal or otherwise of the Mukhiya, the Gram Panchayat shall elect another Mukhiya as soon as possible as per the provisions of sub-Section (1):Provided that if the vacancy in the office of Mukhiya is for less than six months, there shall be no election.
