(1)Whenever a vacancy occurs by death or the election of a member is declared void, the chairperson of the Municipal Council or Town Council shall inform the Government of such vacancy.(2)Whenever a vacancy occurs by death, resignation and removal or otherwise of an elected member or the election of an elected member is declared void, the vacancy shall be filled by fresh election.(3)The person so elected shall hold office only so long as the person, in whose place is elected, would have held, had the vacancy not occurred.Provided that if the remainder of the term of the office of the member in whose place the vacancy occurred, is for a period of less than six months, it shall not be necessary to hold the election to filled such vacancy.
