Section 88(7) in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961
(7)In the event of a casual vacancy in the seat of a member or in the office of the Chairman or Vice-Chairman a member, Chairman or Vice-Chairman, as the case may be, shall be elected for the remainder of the term of the Committee in the manner, as far as may be, in which his predecessor had been elected.
