 |
|
|
|
|
|
|
||||||
|
 |
 |
|
|
||||||||
|
|
|||||||||||
 |
 |
|
||||||||||
 |
|
|||||||||||
|
||||||||||||
The Delhi Municipal Corporation Act, 1957 46. Casual vacancies.- (1) When a casual vacancy occurs in the office of a member of the Standing Committee, 6[Corporation or, as the case may be, Wards Committee shall] fill up the vacancy, as soon as may be after, and in any case within one month of, the occurrence of the vacancy, by the election of another councillor or 7[persons referred to in sub-clause (i) of clause (b) of sub-section (3) of section 3]. (2) A member elected to fill a casual vacancy shall be elected to serve for the remainder of his predecessor's term of office 6. Subs. by s. 40, ibid., for "Corporation shall" (w.e.f. 1-10-1993). 7. Subs. by s. 40, ibid., for "alderman" (w.e.f. 1-10-1993).    |
||||||||||||
|
||||||||||||
|
||||||||||||
 |
|
|||||||||||
 |
|
 |
|
|||||||||
Back