Section 6A(7) in Uttar Pradesh Municipal Corporation Act, 1959
(7)In the event of the office of the Chairperson falling vacant, due to resignation or otherwise, before the expiry of his term, the Ward Committee shall as soon as may be, on the occurrence of the vacancy elect a new Chairperson in accordance with sub-section (4) :Provided that a Chairperson so elected shall hold office only for the remainder of the period of which the person in whose place he is elected would have held it if such vacancy had not occurred.
