Section 42(7) in Karnataka Municipalities Act, 1964
(7)Leave under sub-section (6) shall not be granted for a period exceeding six months. Whenever leave is granted to a president and the office of the vice-president is vacant, the vacancy in the office of the president shall be filled up by election by the municipal council from among the [elected councillors] [Substituted by Act 36 of 1994 w.e.f. 1-1-1996.] within such period and in such manner as may be prescribed. [***] [Omitted by Act 36 of 1994 w.e.f. 1-1-1996.] When leave is granted to a vice-president or when the vice-president is acting for the president, the vacancy in the office of the vice-president may be filled up by election of some other [elected councillor] [Substituted by Act 36 of 1994 w.e.f. 1-1-1996.] thereto.
