(1)After the election of the President of the Gaon Panchayat under section 6(1) (b) and the Vice-President under Section 6 (3) if any vacancy occurs by reason of death, resignation or removal in the office of the President or the Vice-President as the case may be, the Gaon Panchayat shall elect the President under Section 6(1)(b) or the Vice President under Section 6(3) as the case may be:Provided that no election shall be held if the vacancy is for a period of less than one month.
