Section 443(9) in The M.P. Municipal Corporation Act, 1956
(9)As soon as a seat of a member becomes vacant it shall be filled in the following manner :-(i)if a seat of an elected member becomes vacant, the Executive Officer of the Committee shall inform the State Election Committee forthwith for filling of the vacancy;(ii)if a seat of nominated member becomes vacant the Executive Officer shall inform the State Government or the Industrial Establishment, as the case may be :Provided that if the remaining period of the Committee is less than six months such vacancy shall not be filled in.
