Section 20 in Andhra Pradesh Municipalities Act, 1965
20. Term of office of members and filling of seats.
(1)(a)The term of office of elected members shall, save as otherwise expressly provided in this Act, be five years from the date appointed by the election authority for the first meeting of the Council;x x x(b)An ex-officio member shall hold office so long as he continues to be the member of the Legislative Assembly of the State or as the case may be, of the House of the People.(2)Ordinary vacancies in the office of the members shall be filled at ordinary elections which shall be completed before the expiry of the term of office of the members.(3)A member elected at an ordinary election held after the occurrence of a vacancy shall enter upon office forthwith but shall hold office only as long as he would have been entitled to hold office if he had been elected before the occurrence of the vacancy;(4)[ ***] [Omitted by Act No. 28 of 2005, dated 25.10.2005.]
