Section 16 in Andhra Pradesh Panchayat Raj Act, 1994
16. Fresh elections in certain cases.
(1)If at an ordinary or casual election, no person is elected to fill a vacancy, a fresh election shall be held on such day as the officer or authority authorised by the Andhra Pradesh Election Commissioner for Local Bodies in this behalf, may fix.(2)The term of office of a member of a Gram Panchayat elected under this Section shall expire at the time at which it would have expired if he had been elected at the ordinary or casual election, as the case may be.
