18. Election for filling up the vacancy in the office Chairperson/Deputy Chairperson.
(1)Where a Chairperson or Deputy Chairperson(a)Resigns his office, or(b)Ceases to be member, or(c)Is removed from office by a motion of no confidence, or(d)Is removed from office by the Government,(2)A person removed from office of Chairperson or Deputy Chairperson by Government under section 17 shall not eligible for re-election during the duration of the Municipal Council.(3)The provisions of Sub Sections (4), (5) and (6) of Section 12 shall apply.Chapter - III Town Council
