Section 69 in Arunachal Pradesh Municipal Election Rules, 2011
69. Casual vacancies in the Municipal Committee.
- When a vacancy occurs among the members of a Municipal Committee by death, resignation or removal of any member and a new member has to be elected at his place in accordance with the provisions of sub-section (1) or sub-section (2) of section 84 of the Act, such election shall be conducted in the manner as prescribed in these rules for a general election and the programme of the election shall be framed as soon as may be convenient after occurrence of the vacancy.
