Section 35(3) in The Delhi Municipal Corporation Act, 1957
(3)[ If the vacancy be a casual vacancy in the office of the Mayor and is reserved for woman or for Scheduled Castes, the vacancy shall be filled by electing one of the councillors from amongst women or a member of the Scheduled Castes as the case may be.] [Inserted by Act 67 of 1993, section 32 (w.e.f. 1-10-1993)]
