- The [State Government] [Substituted 'Governor' by Bihar Act No. 7 of 2011, dated 27.5.2011.] on the recommendation of the State Election Commission, for constituting the Municipalities fix date or dates through notification published in the State Gazette and it shall be expected that the electors may elect the office bearers of the Municipalities in accordance with the provisions of this Act:Provided that no such notification shall be issued prior to six months before the date fixed for election.[Provided also that no such notification shall be required to be issued to hold elections, against such posts, which after general election have subsequently become vacant due to resignation, death, removal from post, judicial order or some other reason. The State Election Commission, as per its convenience, after consultation with the concerned District Magistrate and intimation to the Government, shall be free to take action to hold election against such posts as sooner as may be.] [Added by Bihar Act No. 7 of 2011, dated 27.5.2011.]
