Section 55 in Gauhati Municipal Corporation Act, 1971
55. Term of office of Councillors.
(1)Subject to the provision of this Act, the term of office of a Councillor shall be for five years and shall commence on the date of first meeting of the result of the general election under section 56:Provided that the Government may, by notification in the official Gazette extend for reasons to be specified therein the said term to such period as it thinks fit and provided further that the total period so extended shall not exceed one year under section 50(1).(2)A Councillor elected to fill a vacancy shall hold office for the unexpired period of office of the Councillor in whose place he has been elected.(3)A outgoing Councillor shall continue in office until the election of his successor is notified under section 56.
