Section 12 in Punjab Panchayat Samitis and Zila Parishads Act, 1961
12. Filling of casual vacancies.-
(1)When the place of a Primary ??? Member becomes vacant by resignation, death, ??? otherwise, a new Member shall be elected or co-opted, as the case may be, in the manner provided in section 5.(2)A person elected under this section to fill a casual vacancy shall hold office until the person whose place he fills would regularly have gone out of office, but shall be eligible for re-election or co-option if otherwise qualified.
