Section 113 in The Bihar Municipal Election Rules, 2007
113. Seats in Municipality to become vacant in case of an election of the same candidate to more than one seat.
(1)if a person is elected to represent more than one ward, then unless within fifteen days from the date of publication of his name in the Official Gazette, he resigns all but one of the seats, all the seats shall become vacant.(2)The intimation of such resignation shall be given by the person concerned in writing and, after being duly signed by him, shall personally be delivered to the Executive Officer.(3)Any intimation given under sub-rule (2) shall be final and irrevocable.
