Section 16 in Kerala District Administration Act, 1979
16. Term of office of members.
(1)The term of office of members of a district council shall, save as other wise expressly provided in this Act, be five years from the date of constitution or reconstitution of that district council.(2)The Government may, by notification in the Gazette, for sufficient cause which shall be stated therein, direct that the term of office of the members of any district council be extended by such period not exceeding six months as may he specified in the notification.(3)Ordinary vacancies in the office of members shall be filled at ordinary elections which shall be fixed by the Government to take place on such day or days within three months before the occurrence of the vacancies as they think fit.(4)A casual vacancy in the or office of a member shall be filled at a bye-election which shall be fixed by the Director of elections to take place within three months after the occurrence of the vacancy.(5)No bye-election shall be held to fill a vacancy occurring within three months before the ordinary date of retirement of members by efflux of time.(6)A member of the district council elected at a bye-election shall enter upon office forthwith, but shall hold office only so long as the member in whose place he is elected would have been entitled to hold office if the vacancy had not occurred.(7)No person shall be entitled to stand for election for more than one seat in the district council. -
