- [(1)] [Existing section numbered as sub-section (1).] A casual vacancy in the office of Sarpanch or Deputy Sarpanch or member of the Panchayat shall be filled by election of Sarpanch or Deputy Sarpanch or member who shall hold office so long as the Sarpanch, Deputy Sarpanch or member in whose place he has been elected would have held office, if the vacancy had not occurred.(2)[ The procedure for filling up casual vacancies of Sarpanch or Deputy Sarpanch shall be such as may be prescribed.(3)The date for calling the election to fill up the casual vacancy in the office of Sarpanch or Deputy Sarpanch shall be fixed by the Director within a period of sixty days from the date of occurrence of such vacancy or from the date of intimation to the Directors, whichever is earlier.] [Sub-section (2) and (3) inserted by the Amendment Act 1 of 1997.]
