90. Resignation by member of Nyaya Panchayat and filling of casual vacancy.
(1)A member of a Nyaya Panchayat may resign during his term of office by notifying in writing his intention to do so to the prescribed authority and, on such resignation being accepted by the prescribed authority, shall be deemed to have vacated his office.(2)When the office of member of a Nyaya Panchayat becomes vacant by resignation or otherwise a new member shall, in the same manner as laid down in section 51, be elected by the Gram Panchayat, who shall hold office so long as the member whose office he fills would have been entitled to hold office if such vacancy had not occurred:Provided that no act of the Nyaya Panchayat shall be deemed to be invalid by reason only the the number of members of the Nyaya Panchayat at the time of the performance of such act was less than the prescribed number.
