Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 82] [Entire Act]

State of Odisha - Subsection

Section 82(2) in The Orissa Municipal Corporation (Division of City into Wards, Reservation of Seats, and Conduct of Election) Rules, 2003

(2)In the case of vacancy in the Office of the Deputy Mayor of a Municipal Corporation due to any cause other than the expiry of the term of office of the Deputy Mayor, such meeting shall be convened at the instance of the Election Commission as soon as possible.