Section 87(1) in Chennai City Municipal Corporation Act, 1919
(1)If a vacancy occurs in any office included in [***] [The expression 'Class 1-A' were omitted by Tamil Nadu Act 15 of 1965.] Class I-B or Class II, or any new office in Class I-B or Class II is created, the council shall, within three months, appoint any qualified and suitable person to hold such office.
