Section 19(4) in The Chhattisgarh Municipalities Act, 1961
(4)If any municipal area fails to elect a President or any ward fails to elect a Councillor, fresh election proceedings shall be commenced for such municipal area or ward, as the case may be, within six months to fill the seat, and until the seat is filled it shall be treated as casual vacancy;Provided that proceedings of election of Vice President, or any of the Committees under the Act shall not be stayed, pending the election of such seat.] [Substituted by M.P. Act. No. 18 of 1997.]
