(1)Whenever a vacancy occurs by the death, resignation or removal, or by the vacation of a seat under the provisions of sub-section (4) of Section 11, of [the president or any member] [Substituted 'any member' by Haryana Act No. 33 of 2019, dated 4.9.2019.], the [vacancy shall be filled within [six months] [Substituted for the words 'the vacancy shall be filled' by Haryana Act 12 of 1979.] of the occurrence of such vacancy] in accordance with the provisions of this Act and the rules :[Provided that no election shall be held to fill a casual vacancy occurring within six months prior to the holding of a general election.] [Proviso added by Haryana Act No. 20 of 2006.][-] [Proviso omitted vide Haryana Act No. 12 of 1979.]
