Section 45(5) in The Delhi Municipal Corporation Act, 1957
(5)[ The [a Corporation] [Substituted by Act 67 of 1993, section 39, for sub-section (5)(w.e.f. 1-10-1993)] or the concerned Wards Committee, as the case may be, shall in a meeting held immediately before the occurrence of the vacancies, caused by the retirement of the members under sub-section (3) or sub-section (4), elect the requisite member or members from amongst the councillors or from amongst members of the Wards Committee, as the case may be, to fill up those vacancies.]
