Section 10(4) in Karnataka Municipal Corporations Act, 1976
(4)If any casual vacancy occurs in the office of the Mayor or Deputy Mayor, the corporation shall, after the occurance of the vacancy, choose one of the councillors [referred to in clause (a) of sub-section (1) of section 7] [Inserted by Act 35 of 1994 w.e.f. 1.6.1994.] to fill the vacancy and every Mayor or Deputy Mayor so elected shall hold office so long as the person in whose place he is elected would, but for the occurrence of the vacancy, have held office.
