Section 5 in The M.P. Gram Panchayat (Term of Office of Members of Standing Committee and Procedure for the Conduct of Business) Rules, 1994
5. Casual vacancy.
- In the event of death, resignation or disqualification of any of the members of Standing Committee or on his becoming incapable of acting before the expiry of his term of office a casual vacancy shall be deemed to have occurred in such office and such vacancy shall be filled in as soon as practicable in the manner indicated in Rule 3 (2).
