- If a Councillor, [elected or nominated] [Previously omitted vide Orissa Act No. 16 of 1968 and inserted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] ceases to be a Councillor of a [Municipal area] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] by reason of his death, resignation, removal or otherwise the vacancy so caused shall be filled by the [election or nomination, as the case may be] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] of another Councillor in the manner prescribed.
