Section 114 in The Bihar Municipal Election Rules, 2007
114. Bye elections.
- When the seat of a Councillor elected to the Municipality becomes vacant or is declared vacant or his election to the Municipality is declared void, State Government on the recommendation of the State Election Commission shall by a notification call upon the ward concerned to elect a person for the purpose of filling the vacancy so caused before such date as may be specified in the notification and the provisions of the Act and these Rules shall apply as far as may be in relation to the election of a Councillor to fill such vacancy.
