Section 131(2) in The Himachal Pradesh Panchayati Raj Act, 1994
(2)In every case the authority competent to decide whether a vacancy has occurred under sub-section (1) shall be the Deputy Commissioner in respect of Gram Panchayat and Panchayat Samiti and the Director in respect of Zila Parishad who may give his decision either on an application made to him by any person or on his own motion. Until the Deputy Commissioner or the Director, as the case may be, decides that the vacancy has occurred, the person shall not cease to be an office bearer:Provided that no order shall be passed under this sub-section against any office bearer without giving him a reasonable opportunity of being heard.
