24. Filling of casual vacancy in the office of Pradhan or Up-Pradhan.
- In the event of removal of a Pradhan or an Upa-Pradhan under Section 23 or when a vacancy occours in the office of a Pradhan or an Upa-Pradhan by resignation, death or otherwise, the existing members of the Gram Panchayat shall elect, from amongst them, another Pradhan, or as the case may be , an Upa-Pradhan in the prescribed manner.
