- Where a vacancy occurs on a [Municipality] [Substituted by U.P. Act No. 12 of 1994.] by reason of death, resignation, removal or avoidance of an election of the elected member and the term of office of that member would, in the ordinary course of events, have determined within one year of the occurrence of the vacancy, [such vacancy may be left unfilled] [Substituted by U.P. Act No. 12 of 1994.].
