Section 22(2) in The Punjab Panchayati Raj Act, 1994
(2)A person elected to fill a casual vacancy under sub-section (1) shall be elected for the remainder of his predecessor's term of office:Provided that where the remainder of period for which a Panch or Sarpanch is to be elected is less than six months, it shall not be necessary to hold any election under this section to fill such a vacancy.
