Section 6(b) in The Asansol Municipal Corporation Act, 1990.
(b)so often as a vacancy in the office of the Mayor or the Chairman, as the case may be, occurs by reason of death, resignation, removal or otherwise and within one month of the occurrences of such vacancy, one member to be the Mayor or the Chairman, as the case may be, [and the Mayor or, as the case may be, the Chairman so elected shall assume office forthwith after taking the oath of secrecy] [Words substitutes by W.B. Act 9 of 1994.] [in the form as laid down in sub-section (3) of section 5A before the member who shall preside over the first meeting of the corporation under sub-section (2) of section 45)] [Words substituted by W.B. Act 17 of 1995.].
