Section 7 in The Howrah Municipal Corporation Act, 1980
7. Term of office of the member of Mayor-in-Council.
- A member of the Mayor-in-Council other than the Mayor shall hold office from the date of his nomination to the Mayor-in-Council until -(a)he ceases to be a member of the Corporation, or(b)he resigns his office by writing under his hand addressed to the Mayor in which case the resignation shall take effect from the date of its acceptance, or(c)he is removed from office by a written order of the Mayor, or(d)[ a newly elected Mayor enters upon his office in the case of any casual vacancy in the office of the Mayor caused by death, resignation, removal or otherwise.] [[Clause (d) substituted by W.B. Act 6 of 2001, which was earlier as under :-'(d) the Mayor ceases to hold office, or'.]][* * * * *] [[Clause (e) omitted by W.B. Act 6 of 2001, which was as under :-'(e) a newly elected Mayor in the event of the death of a Mayor enters upon his office.'.]]
