22. Filling of casual vacancies of Sarpanches and Panches.
(1)Whenever a vacancy occurs by death, resignation, removal or otherwise of a Sarpanch or of a Panch the vacancy shall be filled up by way of election :[Provided that the vacancy so occurs shall be filled up out of the persons belonging to the category to which the vacancy relates.] [Substituted by Punjab Act No. 4 of 2012, dated 21.5.2012](2)A person elected to fill a casual vacancy under sub-section (1) shall be elected for the remainder of his predecessor's term of office:Provided that where the remainder of period for which a Panch or Sarpanch is to be elected is less than six months, it shall not be necessary to hold any election under this section to fill such a vacancy.
