21. Filling of casual vacancy in place of a member of Gram Panchayat.
(1)If the seat of a member of a Gram Panchayat becomes vacant by reason of his death, resignation, removal or otherwise, the vacancy shall be filled in the prescribed manner by appointment or election, as the case may be, of another person under this Act.(2)The person elected or appointed to a vacancy referred to in sub-section (1) shall hold office for the unexpired portion of the term of office of the person in whose place he is elected or appointed.
