Section 38(1) in The U.P. Municipalities Act, 1916
(1)The term of office of a member elected [or nominated] [Inserted by U.P. Act No. 12 of 1994.] to fill a casual vacancy or a vacancy remaining unfilled at the general election shall begin upon the declaration of his election [or nomination] [Inserted by U.P. Act No. 12 of 1994.] under the Act and shall be the remainder of the term of the [Municipality] [Substituted by U.P. Act No. 12 of 1994.].
