(3)In the case of any casual vacancy in the office of the Chief Councillor [or, deputy chief councillor] [Added by Bihar Act No. 7 of 2011, dated 27.5.2011.] caused by death, resignation, removal or otherwise, the Councillors shall, in accordance with such procedure as may be prescribed, elect one of the Councillors to fill up the vacancy [and the Chief Councillor or the Deputy Chief Councillor so elected shall continue in office for the unexpired term of his predecessor] [Inserted by Bihar Act No. 7 of 2011, dated 27.5.2011.].
