42. Procedure when no Councillor is elected at an election.
(1)if at a general election or bye-election to a Municipality [referred to in] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] Section 41 no Councillor is elected a fresh election shall be held by such authority on such date and in such manner as may be prescribed in that behalf.(2)If at such fresh election no Councillor is elected, the State Government shall [nominate] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] a person to fill the vacancy.(3)The term of office of a Councillor elected or [nominated] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] under this section shall expire at the time at which it would have been elected [* * *] [Omitted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] at the general election or bye-election, as the case may be.
