Section 83 in The Calcutta Municipal Corporation Act, 1980
83. [ Casual vacancies. -] [Section 83 substituted by W.B. Act 36 of 1994.]
When the seat of an elected member becomes vacant or is declared vacant or his election to the Corporation is declared void, the State Election Commission shall by notification call upon the constituency from which he was elected to the Corporation, to elect a person for the purpose of filling the vacancy caused by the reason of the seat as aforesaid becoming vacant or being declared vacant or his election as aforesaid being declared void, as the case may be, before such date as may specified in the notification, and the provisions of any law that the State Legislature may make with respect to all matters relating to, or in connection with, elections to the Municipalities, shall, as far as may, apply to such election.(2)A person so elected shall, subject to the other provisions of this Act, hold office for the unexpired portion of the term of office of his predecessor.Explanation.- The word "Municipality" shall have the meaning assigned to it in clause (e) of section 243P of the Constitution of India.
