- Subject to the provisions of sub-section (5) or sub-section (6), as the case may be, of section 16, a councillor shall hold office for a period of five years from the date of the first meeting of the municipality under section 73 or, in the case of a councillor chosen to fill a casual vacancy, for the remainder of the term of office of his predecessor, unless -(a)the municipality is dissolved earlier, or(b)he resigns his office by notice, in writing, under his hand addressed to the Mayor and Chairperson, as the case may be, and thereupon, his office shall become vacant from the date of the notice, or(c)his election is void, or is declared to be void, under the provisions of any law relating to municipal elections in the State, or(d)the entire area of the ward from which he has been elected is withdrawn from the operation of this Act under sub-section (1) of section 9.
