Section 21 in The Chhattisgarh Municipal Corporation Act, 1956
21. Filling of casual vacancies.
(1)As soon as the office of a Mayor or the seat of an elected Councillor becomes vacant or is declared vacant, or the election of the Mayor or the Councillor, as the case may be, is declared void, the State Government shall forthwith inform the State Election Commission for filling up the vacancy and the person so elected shall hold office of Mayor or Councillor, as the case may be, only for the remaining period of the Corporation :Provided that if the remaining period of the Corporation is less than six months, such vacancy shall not be filled in.(2)Until the vacancy in the office of Mayor is filled in under sub-section (1), all the powers and duties of the Mayor shall be performed by such elected Councillor as the State Government may nominate in this behalf;Provided that if the office of Mayor is reserved under Section 11-A, such Councillor shall he nominated from the elected Councillors to such reserved category.
