Section 50(3) in Uttar Pradesh Municipal Corporation Act, 1959
(3)If a casual vacancy occurs in the office of Mayor, [Deputy Mayor] [The word 'Deputy Mayor' omitted by U.P. Act 49 of 2007, S.8.] or a Corporator owing to death or resignation or any other cause, such office or seat, as the case may be, shall be declared vacant by the State Government by notification published in the Official Gazette.
