Section 69 in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
69. Casual vacancies in Committees of the Council.
- A vacancy occurring in any Committee of a Council due to any reason whatsoever, shall, as soon as possible, be filled up by the election of a member thereto, subject to the same provisions as those under which the member whose place is to be filled up, was elected.
