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State of Madhya Pradesh - Section

Section 14 in The M.P. Janpad Panchayat and Zila Panchayat Standing Committees (Election of Members, Powers and Functions and Term of Members and Procedure for the Conduct of Business) Rules, 1994

14. Casual vacancy.

- If any casual vacancy occurs in the office of a member of any Standing Committee the Janpad Panchayat or Zila Panchayat, as the case may be, shall as soon as may be after the occurrence of such vacancy, elect in the manner aforesaid one of its members to fill the vacancy and every member of the Janpad Panchayat or Zila Panchayat, as the case may be, so elected shall hold such office for the unexpired term of his predecessor:Provided that no casual vacancy shall be filled which occurs within a period of four months preceding the date on which the term of the office of member concerned expires.