Section 114(1) in The U.P. Panchayat Raj Act, 1947
(1)Where a vacancy occurs in any body constituted under this Act by reason of the death, resignation, removal or avoidance of the election of a member or other office bearer and the term of office of that member or other officer bearer would in the ordinary course of events have determined within six months of the occurrence of the vacancy, the prescribed authority may direct that the vacancy be left unfilled until the next general election under this Act.
