Section 12(3) in U.P. Zila Panchayats (Settlement of Dispute Relating to Membership) Rules, 1994
(3)If any petitioner claims the declaration mentioned in clause (b) of Rule 6 and the person whose membership is questioned dies, the Judge shall cause notice of such event to be published in the Gazette and the petitioner may within fourteen days of the publication of such notice apply to be substituted in place of the deceased and shall be entitled to continue the proceedings upon such terms as the Judge may think fit.
