Section 93(4) in The Bihar Panchayat Raj Act, 2006
(4)(i)In the event of the offices of the Sarpanch and Up-Sarpanch falling vacant simultaneously in any Gram Katchahry, the Executive Officer of the concerned Panchayat Samiti shall call a meeting for election of Up-Sarpanch within fifteen days of such an eventuality for which a notice of at least seven days shall be given to the Panche s.(ii)The Executive Officer of the concerned Panchayat Samiti shall preside over such meeting but he shall not have the right to vote.(iii)In the case of equality of votes in the election of Up-Sarpanch, the result shall be decided by draw of lots.
