Section 19(2) in The Bihar and Orissa Local Self-Government Act, 1885
(2)Such election shall take place within thirty days from the date of publication of the names of the members in the [Official Gazette] [Substituted by AO for 'Gazette'.] under [subsection 3 of Section 7] [Substituted by the Bihar Act 40 of 1950 for 'Section 9'.], or in the case of a vacancy due to any cause other than the expiry of the term of office of the Chairman, within thirty days from the date of the occurrence of such vacancy.
