- [Vacancies in the office of the elected or nominated members of the Council shall be filled by election or nomination, as the case may be] [Substituted by Act 15 of 1961.]. Any Person elected or nominated to fill the vacancy shall, notwithstanding anything contained in section 7, hold office only as long as the member in whose place is elected or nominated would have held office if the vacancy had not occurred;Provided that it shall be lawful for the Council to exercise its powers under this Act, notwithstanding such vacancy.
