Section 8(2) in Jammu and Kashmir Panchayati Raj Act, 1989
(2)No vacancy in the Halqa panchayat shall render its proceedings illegal so long as the number of panches is not reduced below [50% of the total number of elected members] [Substituted '50% of the total number of members' by Act No. 31 of 2018, dated 4.12.2018.] of such Halqa Panchayat.
