Section 86 in Himachal Pradesh Municipal Election Rules, 2015
86. Casual vacancies in the municipality.
- When a vacancy occurs in the municipality by death, resignation or removal of any office bearer, a new office bearer shall be elected in his place in accordance with the provisions of sub-sections (1) and (2) of section 19 of the Act, and such election shall be conducted in the manner as specified in these rules and the programme of election shall be framed as soon as may be convenient after occurrence of the vacancy.
