49. [ Filling up casual vacancies. [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.]
- On a vacancy occurring in the office of the [or Vice-Chairperson of a Municipality] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] by reason of death, resignation; removal or otherwise, it shall be filled up by election as soon as may be after the occurrence of the vacancy in the prescribed manner.]Proviso. - [* * *] [Omitted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.][Provided [* * *] [Inserted vide Orissa Act No. 23 of 1992 w.e.f. 27.4.1992.] that where a vacancy occurs in the office of the Vice-Chairman which was held by a woman, such vacancy shall be filled up by a woman unless the [Chairperson] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] continuing in the office as such is a woman.]
