Section 18 in The City of Nagpur Corporation Act, 1948
18. Filling up of casual vacancies.
- [(1) In the event of failure to accept office by a person elected [* * *] [Section 18(1) was renumbered as sub-section (1) thereof and sub-section (2) was inserted by Maharashtra 42 of 1976, Section 23.] to be a Councillor, or of the death, resignation or disqualification of a Councillor, or of his becoming incapable of acting before the expiry of his term of office, a casual vacancy shall be deemed to have occurred in such office and such vacancy shall be filled [as soon as conveniently may be but not later than six months] [These words were substituted for the words 'within two months' by Maharashtra 41 of 1994, Section 86(a)(i).] by the election [* * *] [The words 'appointment or selection, as the case may be' were deleted by Maharashtra 34 of 1965, Section 19(b).] of a person thereto as Councillor, who shall take office forthwith and shall hold such office in the unexpired term of his predecessor ;][* * *] [The proviso was deleted by Maharashtra 41 of 1994, Section 86(a)(ii).](2)[ Notwithstanding anything contained in sub-section (1), no election shall be held for the filling of a casual vacancy if general election is due to be held in six months of the occurrence of such vacancy.] [Sub-section 18(2) was inserted by Maharashtra 42 of 1976, Section 23.]
