Section 55 in The Orissa Municipal Corporation Act, 2003
55. Casual vacancy.
(1)In the event of non-acceptance of office by a person elected as a Corporator or the Corporator incurs any disqualification or of becoming incapable of acting during the term of his office he shall cease to be a Corporator and there shall be deemed to have a casual vacancy in such office.(2)If a Corporator ceases to be a Corporator by reason of his death, resignation, removal or otherwise, or under Sub-section (1), the vacancy so caused shall be filled up by election of another Corporator in accordance with the provisions of the Act.
