Section 80(7) in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
(7)Where a casual vacancy occurs in the membership of a standingcommittee it shall be filled by the Corporation by the election of another Palikemember. The person so elected shall hold office only so long as the person inwhose place he is elected would, but for the occurrence of the vacancy, have held.
