Section 52 in Gauhati Municipal Corporation Act, 1971
52. Vacancy in office Councillor.
- When a vacancy occurs in the office of a Councillor, the Commissioner shall, as soon as may be, after the occurrence of such vacancy by a notification in the Official Gazette call upon the ward concerned to elect a person for the purpose of filling the vacancy:Provided that no election shall be held to fill a vacancy occurring within six months prior to the holding of general election under Section 50 (1).
