(4)[ If any casual vacancy occurs in the office of the Member of the Empowered Standing Committee, the Chief Councillor shall as soon as may, after the occurrence of such vacancy, nominate one of the elected members of the Municipality to fill the vacancy and every Councillor so nominated shall continue in office for the unexpired term of his predecessor.] [Added by Bihar Act No. 7 of 2011, dated 27.5.2011.]
