Section 173(6) in Karnataka Municipalities Act, 1964
(6)Any casual vacancy in the office of a member occasioned by the death, resignation or removal of such member shall be filled up as soon as may be, in the same manner, by the same authorities, and subject, as far as may be, to the same provisions as are applicable in the case of original appointments and elections of the members of the Board:Provided that the members so chosen shall hold office so long only as the vacating member would have held the same, if such vacancy had not occurred.
