Section 53 in Assam Panchayat (Constitution) Rules, 1995
53. Vacancy in the Offices of the President, the Vice-President and the Member of Gaon Panchayat, Anchalik Panchayat or Zilla Parishad.
(1)In the event of occurring vacancy in the offices of either of the President or the Vice-President or the members, the Secretary in respect of Gaon Panchayat, the Executive Officer in respect of Anchalik Panchayat and the Chief Executive Officer in respect of Zilla Parishad shall, immediately inform the Deputy Commissioner or the Sub-Divisional Officer concerned as the case may be, with details and the Deputy Commissioner or the Sub-Divisional Officer concerned as the case may be, shall report the matter to the State Election Commission with his comment for necessary action.(2)To fill up the casual vacancy of the office of the President of Gaon Panchayat, these rules for Panchayat election shall apply.(3)To fill up casual vacancy of the offices of Vice-President of Gaon Panchayat or the Anchalik Panchayat or the Zilla Parishad, the manners prescribed under sub-rule (1) to (8) of Rule 46 in respect of Gaon Panchayat and sub-rule (1) to (9) of Rule 48 in respect of Anchalik Panchayat and sub-rule (1) to (9) of Rule 50 in respect of Zilla Parishad shall apply.
