Section 22(6) in The Punjab Reorganisation Act, 1966
(6)As soon as may be after the appointed day, elections shall be held to fill the vacancies existing on the appointed day in the seats allotted to the several council constituencies by the Delimitation of Council Constituencies (Punjab) Order, 1951 as amended by this Act, and to fill the vacancy existing on that day in the seats to be filled by persons elected by the members of the Legislative Assembly.
