Section 22(1) in The Punjab Panchayati Raj Act, 1994
(1)Whenever a vacancy occurs by death, resignation, removal or otherwise of a Sarpanch or of a Panch the vacancy shall be filled up by way of election :[Provided that the vacancy so occurs shall be filled up out of the persons belonging to the category to which the vacancy relates.] [Substituted by Punjab Act No. 4 of 2012, dated 21.5.2012]
