Section 40(1) in Siliguri Municipal Corporation Act, 1990
(1)A Councilor or an Alderman shall hold office for a term of five years from the date of his election as Councilor or Alderman, as the case may be:Provided that a Councilor or an Alderman elected against a casual vacancy shall hold office for the unexpired portion of the term of office of the Councilor or the Alderman, as the case may be, whose place he fills.
