 |
|
|
|
|
|
|
||||||
|
 |
 |
|
|
||||||||
|
|
|||||||||||
 |
 |
|
||||||||||
 |
|
|||||||||||
|
||||||||||||
11. Election of members.- Election of members of a District Council shall be held in accordance with the rules made under section 21 on such date or dates as the Administrator may, by notification in the Official Gazette, direct: Provided that a casual vacancy shall be filled as soon as may be after the occurrence of the vacancy: Provided further that no election shall be held to fill up a casual vacancy occurring within four months prior to the holding of a general election under this section.    |
||||||||||||
|
||||||||||||
|
||||||||||||
 |
|
|||||||||||
 |
|
 |
|
|||||||||
Back