Section 24 in Karnataka Municipal Corporations Act, 1976
24. [State Election Commission] [Substituted by Act 35 of 1994 w.e.f.1.6.1994.] to fix date of elections.
- [(1) The date or dates of elections to constitute a corporation and to fill the casual vacancy shall be fixed by the State Election Commission in consultation with the Government:Provided that no election shall be held to fill a casual vacancy occurring within four months before the ordinary date of retirement of the councillor and that such vacancy shall be filled at the next ordinary election.] [Sub-section (1) substituted for Sub-sections (1) and (2) by Act 35 of 1994 w.e.f.1.6.1994.]$$(3)A councillor elected at a casual election shall enter upon office forthwith but shall hold office so long only as the councillor in whose place he is elected would have held if the vacancy had not occurred.
