Section 95(1) in The Rajasthan Municipalities (Election) Rules, 1994
(1)Any vacancy occurring otherwise than by efflux of time shall be holding bye-election in accordance with the provisions of the foregoing rules contained in this chapter and the persons so elected as Chairman, Vice-Chairman, President, Vice-President, Mayor and Deputy Mayor shall hold office for the residue of the term of his predecessor :Provided that a person who has been removed from the office of Chairperson or Deputy/Vice Chairperson under the provisions of the Act, shall be ineligible for re-election to such office for the remaining term of the municipality.
