(1)Any vacancy in the office of a Sarpanch, or Upa-Sarpanch, or member of a panchayat of which notice has been given to the competent authority in the prescribed manner shall be filed by the election of a Sarpanch, Upa-sarpanch or as the case may be, member, who shall hold office so long only as the Sarpanch, Upa-Sarpanch or member, in whose place he has been elected, would have held office if the vacancy had not occurred:Provided that if vacancy of a member occurs within four months preceding the date on which the duration of the pancayat expires under section 13, it shall not be filled.
