Section 25(7) in The Bombay Provincial Municipal Corporations Act, 1949
(7)Vacancies caused by the retirement of members under sub-section (5) shall be filled by the appointment by the Corporation of duly qualified persons thereto at its ordinary meeting in the month immediately preceding the occurrence of the vacancies:Provided that, in a year in which general elections of councillors are held, such vacancies shall be filled by the Corporation at its first meeting after such elections if such meetings is due to be held within three months of the occurrence of the vacancies and, in such event, the members who would under sub-section (5) have retired on the date specified therein shall continue to be in office until new members have been appointed under this sub-section.
