Section 115(1) in The Punjab Panchayati Raj Act, 1994
(1)Whenever a vacancy occurs by death, resignation, removal or otherwise of a member or of a Chairman or Vice-Chairman of the Panchayat Samiti, the vacancy shall be filled up be way of election :Provided that if the vacancy relates to the Scheduled Castes, Backward Classes or to women, the vacancy shall be filled up out of the persons belonging to the category to which the vacancy relates.
