(2)Ordinary vacancies in the office of members of panchayat at any level shall be filled at general elections which shall be fixed by the Government to take place on such day or days within three months before the occurrence of the vacancies as they think fit.[Provided that if the context so requires, general election may be conducted, within six months before the occurrence of vacancies as required by the State Election Commission, so as to facilitate conduct of general elections to different levels of Panchayats simultaneously.] [Inserted by Act No. 34 of 2014, dated 23.12.2014.]
