(1)On occurrence of a vacancy of an elected [Mayor, President or Councillor] of a Municipality, due to any reason such as death, disqualification, resignation, absence without leave, setting aside of election etc. the Chief Executive Officer or the Commission of the Municipality, as the case may be, shall inform the District Election Officer about such vacancy within seven days from the dale of its occurrence.(2)The District Election Officer shall ensure due observance of sub-rule (1) and send to the State Government and the Election Commission in the first week of every month a consolidated statement of vacancies of elected Councillors in various Municipalities of the District, whereupon, the Election Commission shall take necessary action to fill the vacant seats and the provisions of these rules shall, mutatis mutandis apply to fresh poll taken to fill such seats.]
