19. Filling of casual vacancies in the office of Adhyaksha and Upadhyaksha.
(1)In the event of removal of an elected Adhyaksha or Upadhyaksha under section 18 or when a vacancy occurs in the office of an elected Adhyaksha or Upadhyaksha by resignation, death or otherwise, the Gram Panchayat shall elect another Adhyaksha or Upadhyaksha in the prescribed manner.(2)Every Adhyaksha or Upadhyaksha elected under sub-section (1) shall hold office for the unexpired portion of the term of office of the person in whose place he is elected.
