Section 8 in Karnataka Municipal Corporations Act, 1976
8. Term of office of councillors.
- [(1) Save as otherwise provided in this Act, the term of office of councillors,-(i)directly elected at a general election shall be five years;(ii)nominated by the Government under clause (b) of sub-section (1) of section 7 shall, subject to the pleasure of the Government, be five years.(2)The term of office of the councillors shall commence on the date appointed for the first meeting of the corporation.(3)Notwithstanding anything contained in this Act, where two thirds of the total number of councillors required to be elected have been elected, the Corporation shall be deemed to have been duly constituted under this Act.] [Substituted by Act 35 of 1994 w.e.f. 1.6.1994.](4)If any casual vacancy occurs it shall be filled, as soon as may be, by the election of a person thereto. The person so elected shall hold office only so long as the person in whose place he is elected would have held had the vacancy not occured:Provided that no election to fill a casual vacancy shall be held if the vacancy occurs within four months before the expiry by efflux of time of the term of office of the councillors.(5)A councillor may resign his office at any time by notice in writing addressed to the Mayor and delivered to him and such resignation shall take effect from the date on which it is delivered.
