Section 153 in The Jammu and Kashmir Representation of the People Act, 1957
153. Casual vacancies in the Legislative Council.
- When before the expiration of the term of office of a member elected to the Legislative Council, his seat becomes vacant or is declared vacant or his election to the Legislative Council is declared void, the [Election Commission] [Substituted by Act XXVI of 1960, for 'Election Commissioner'.] shall, by a notification in the Gazette call upon the Council Constituency concerned or the members of the Legislative Assembly as the case may be, to elect a person for the purpose of filling the vacancy so caused before such date may be specified in the notification, and the provisions of this Act and of the rules and orders made thereunder shall apply, as far as may be, in relation to the election of a member to fill such vacancy.
