Section 50(4) in Uttar Pradesh Municipal Corporation Act, 1959
(4)When an office or seat has been declared vacant, the State Election Commission shall, by a notification in the Official Gazette, call upon the ward concerned or, as the case may be, the Corporators, to elect a person for the purpose of filling the vacancy so caused in accordance with the provisions of this Act and of the rules and orders made thereunder before such date as may be specified in the notification.]Executive Committee
