Section 47(1) in The Orissa Panchayat Samiti Act, 1959
(1)If the elected member of the Samiti ceases to be a member by reason of his death, resignation or otherwise the vacancy so caused shall be filled up, so far as may be, in the manner provided [under Clause (b) of Sub-section (1)] of Section 16 and the member so elected shall hold office for the unexpired term of the member in whose place he has been elected.]
