Section 24 in The Manipur Panchayati Raj Act, 1994
24. Election of Up-Pradhan.
(1)Every Gram Panchayat shall, as soon as may be, elect one of its members to be Up-Pradhan.(2)In the event of occurrence of any vacancy by reason of death, resignation, removal or otherwise in the office of Up-Pradhan, the Gram Panchayat shall elect another member to be the Up-Pradhan:Provided that no election shall be held if the vacancy is for a period of less than six months.
