Section 14 in Uttar Pradesh Municipal Corporation Act, 1959
14. Casual vacancy in the office of Mayor or [Deputy Mayor] [The word 'Deputy Mayor' omitted by U.P. Act 49 of 2007, S.8.].
- If a casual vacancy occurs in the office of Mayor or [Deputy Mayor] [The word 'Deputy Mayor' omitted by U.P. Act 49 of 2007, S.8.] owing to death or resignation or any other cause a Mayor or [Deputy Mayor] [The word 'Deputy Mayor' omitted by U.P. Act 49 of 2007, S.8.], as the case may be, shall be elected as soon as may be thereafter in the manner provided [in Section 11-A or Section 12, as the case may be] [Substituted by U.P. Act 12 of 1994 (w.e.f. 30-5-1994).] :Provided that where the remainder of the term is two months or less the vacancy shall remain unfilled unless the Mahapalika resolves otherwise.
