Section 15 in The Howrah Municipal Corporation Act, 1980
15. Casual vacancies in the office of Commissioner, Controller of Finances and Chief Auditor.
- If any vacancy occurs in the office of any of the officers referred to in clause (a) of sub-section (2) of section 13 by reason of death, resignation, removal or otherwise, the State Government may appoint another person to officiate in his place for a period not exceeding six months.
