- [(1) The term of office of a councillor,-(a)elected at a general election shall be [five years];[Proviso ***] [Omitted by Act 36 of 1994 w.e.f. 1-6-1994.](b)[ nominated under clause (b) of sub-section (1) of section 11 shall, subject to the pleasure of the Government be five years.] [Substituted by Act 36 of 1994 w.e.f. 1-6-1994.](1A)[ The term of office of the councillor elected at a general election or nominated in clause (b) of sub-section (1) of section 11 shall commence on the date appointed for the first meeting of the municipal council.] [Substituted by Act 36 of 1994 w.e.f. 1-6-1994.]] [Sub-section (1) substituted by Act 13 of 1979 w.e.f. 8.12.1976.](2)The term of office of a councillor elected [*] [Omitted by Act 22 of 2000 w.e.f. 29-11-2000.] [*] [Omitted by Act 83 of 1976 w.e.f. 8-12-1976.] to fill a casual vacancy shall continue so long only as the councillor in whose place he is elected [***] [Omitted by Act 13 of 1979 w.e.f. 2-9-1978.] would have been entitled to hold office if the vacancy had not occurred.(3)[ Not withstanding anything contained in this Act, where two thirds of the total number of councillors required to be elected have been elected the municipal council shall be deemed to have been duly constituted under this Act.] [Substituted by Act 36 of 1994 w.e.f. 1-6-1994.]
