Section 16 in Uttarakhand Panchayati Raj Act, 2016
16. filling of Casual vacancies of the post of Pradhan of the Gram Panchayat.
- If any vacancy arises (before the expiration of a period of six months from the date of vacancy) in the office of Pradhan, Up-Pradhan or of a member of a Gram Panchayat by reason of his death, removal, resignation, voidance of his election or refusal to take oath of the office, then it shall be filled as for as possible for the remainder of his term, in the manner which may prescribed;Provided that if on the date of occurrence of such vacancy the residue of the term of the Gram Panchayat is less than six months, then such vacancy shall not be filled.
