Section 100 in The Corporation of the City of Panaji (Election) Rules, 2004
100. Casual Vacancies.
- Whenever a report is received by the Government from the Commissioner of the Corporation of the City of Panaji of a vacancy in the office of Councillor referred to in section 20 of the Act, the Commission, on intimation from the Government, shall fix a date, as soon as conveniently may be, for holding bye-election to fill the vacancy and the provisions of, these rules shall thereupon, mutatis mutandis, apply accordingly.
