Section 12(1) in The Delhi Municipal Corporation Act, 1957
(1)When a casual vacancy occurs in the office of a councillor the [Election Commission] [Substituted by Act 67 of 1993, section 19, for "Director of Municipal Elections" (w.e.f. 1-10-1993)] shall, as soon as may be after the occurrence of such vacancy and subject to the provisions of sub-section (2), by a notification in the Official Gazette, call upon the ward concerned to elect a person for the purpose of filling the vacancy in accordance with the provisions of this Act and the rules and orders made thereunder before such date as may be specified in the notification:Provided that no election shall be held to fill a casual vacancy occurring within [six months] [Substituted by Act 67 of 1993, section 19, for "four months" (w.e.f. 1-10-1993)] prior to the holding of a general election under section 11.
