Section 177(3) in Karnataka Panchayat Raj Act, 1993
(3)[ The term of office of every Adhyaksha and every Upadhyaksha of Zilla Panchayat shall, save as otherwise provided in this Act, be twenty months from the date of his election or till he ceases to be a Member of Zilla Panchayat, whichever is earlier:] [Substituted by Act 17 of 1996 w.e.f. 23.9.1996.][Provided that the member who is elected as Adhyaksha or Upadhyaksha to fill the casual vacancy in the office of Adhyaksha or Upadhyaksha shall hold office for the remainder of the period for which the Adhyaksha or Upadkyaksha in whose place he has been elected would have held office if the vacancy had not occured.] [Inserted by Act 10 of 1997 w.e.f. 23.9.1996.]
