- The event of the office of a member or chairperson or deputy chairpersons of a Panchayati Raj Institution becoming vacant by death, removal, resignation or otherwise under this Act shall be forthwith reported to the State Election Commission, An election to fill the vacancy shall be held in such manner as may be prescribed. The forgoing provisions of this Act shall apply to such election and the member or the chairperson or the deputy chairperson so elected shall hold office for the remainder of the term during which the outgoing member or the chairperson or the deputy chairperson would have been entitled to hold office, if the vacancy had not occurred :Provided that it shall not be necessary to fill up the vacancy if the term of such vacancy would expire with six months from the date of the occurrence of the vacancy.
