(1)Whenever a vacancy occurs by death or the election of a member of a Municipality is declared void, -(a)the Mayor, in the case of an elected Councillor of a Municipal Corporation; or(b)the President, in the case of an elected member of a Municipal Council or a Nagar Panchayat, as the case may be;shall inform the Government of such vacancy.(2)Whenever a vacancy occurs by death, resignation, removal or otherwise of an elected member of a Municipality or the election of an elected member is declared void, the vacancy shall be filled up by fresh election :Provided that if the vacancy so caused be a vacancy in the office of the member reserved for the Scheduled Castes or Backward Classes or Women under section 58, the person to fill the vacancy shall belong to the Scheduled Castes or Backward Classes or be a woman, as the case may be.(3)The person so elected shall hold office only so long as the person in whose place he is elected, would have held, had the vacancy not occurred :Provided that if the remainder of the term of office of the member in whose place the vacancy occurred, is for a period of less than six months, it shall not be necessary to hold an election to fill such vacancy.
