In the case of an election under sub-section (4) of Section 25 to fill a casual vacancy in the seat of a member elected under clause (a) of Section 19 the same rules as laid down for a general election in Part II of these Rules, shall as far as may be, apply except that the notification referred to in sub-rule (1) of Rule 2, shall be published within two months of the occurrence of the vacancy, and that the election shall be only for the seat or seats that may become vacant.
