Section 24B(5) in Tamil Nadu District Municipalities Act, 1920
(5)In the event of the chairperson falling vacant before the expiry of his term, the wards committee shall, as soon as may be, after the occurrence of the vacancy, elect a new chairperson in accordance with sub-section (3):Provided that a chairperson so elected shall hold office only so long as the person in whose place he is elected would have held it if such vacancy had not occurred.
