Section 90 in The Orissa Municipal Corporation (Division of City into Wards, Reservation of Seats, and Conduct of Election) Rules, 2003
90. Vacancy to be intimated to the Election Commission.
(1)Where a vacancy occurs in the office of [Corporator] [Substituted vide O.G.E. No. 1404 dated 12.9.2003.], or Deputy Mayor of a Municipal Corporation by reason of death, resignation, removal or otherwise, the same shall be reported by the Commissioner concerned Municipal Corporation to the Election Commission forthwith under intimation to the District Magistrate concerned and to Government.(2)The Election Commission shall take steps to hold bye-elections to fill up such vacancy.
