Section 108ZN(3) in Jammu and Kashmir Panchayati Raj Rules, 1996
(3)As soon as possible but not later than twenty days after the declaration of occurrence of the casual vacancy in the office of the Chairperson or the Vice-Chairperson or both, as the case may be, the Deputy Commissioner concerned or any other officer shall call under his presidentship a meeting of all elected members to elect the Chairperson or the Vice-Chairperson or both, as the case may be :Provided that if, owing to a natural calamity of great severity or a grave situation of law and order or a war or aggression by another country against India affecting the relevant area in Union territory of Jammu and Kashmir or any other cause beyond human control, it is not possible to hold such meeting within twenty days, the Government may allow such meeting to be held after twenty days, but not later than three months after the occurrence of the vacancy in question.
