Section 7 in Greater Hyderabad Municipal Corporation Act, 1955
7. Elections when to be held.
(1)Every general election requisite for the purpose of this Act shall be held [***] [The words 'by the Commissioner' omitted by Act No.25 of 1995.] in the manner prescribed, within three months before the day for retirement of the Councillors as specified in section 6.(2)[ Every casual vacancy in the office of an elected member of a Municipal Corporation shall be reported by the Commissioner to the State Election Commission within fifteen days from the date of occurrence of such vacancy and shall be filled within four months from that date.(3)A member elected in a casual vacancy shall enter upon office forthwith but shall hold office only so long as the member in whose place he is elected would have been entitled to hold office if the vacancy had not occurred.(4)No casual election shall be held to a Municipal Corporation within six months before the date on which the term of office of its members expires by efflux of time.] [For sub-section (2) with proviso, sub-sections (2) to (4) substituted by Act No.28 of 2005.]Qualifications and Disqualifications of Voters.
