Section 177(1) in The Punjab Panchayati Raj Act, 1994
(1)Whenever a vacancy occurs by death, resignation, removal or otherwise of a member of or a Chairman or Vice- Chairman of the Zila Parishad, the vacancy shall be filled up by way of election :Provided that if the vacancy relates to the Scheduled Castes, Backward Classes, or to women, the vacancy shall be filled up out of the persons belonging to the category to which the vacancy relates;
