(2)Whenever a vacancy occurs by death, resignation, removal or otherwise of an elected member of a Municipality or the election of an elected member is declared void, the vacancy shall be filled up by fresh election :Provided that if the vacancy so caused be a vacancy in the office of the member reserved for the Scheduled Castes or Backward Classes or Women under section 58, the person to fill the vacancy shall belong to the Scheduled Castes or Backward Classes or be a woman, as the case may be.
