Section 15(4) in The Bihar Panchayat Raj Act, 2006
(4)(i)In the event of the offices of the Mukhiya and Up-Mukhiya falling vacant simultaneously in any Gram Panchayat, the Executive Officer of the concerned Panchayat Samiti shall call a meeting for election of Up-Mukhiya within fifteen days of such an eventuality for which a notice of at least seven clear days shall be given to the members.(ii)The Executive Officer of the concerned Panchayat Samiti shall preside over such meeting but he shall not have the right to vote.(iii)In the case of equality of votes, the result shall be decided by draw of lot
