- [(1) Whenever a vacancy occurs by death, resignation, removal or otherwise of a member, the same shall be filled up by way of election :Provided that if the vacancy so occurred relates to the Scheduled Castes Backward Classes or to women it shall be filled up out of the persons belonging to the category to which it relates.] [Substituted by Act No. 11 of 1994.](2)A person elected to fill up a casual vacancy shall be elected for the remainder of his successors' term of office :Provided that where the remainder of the period for which a member is to be elected, is less than six months, it shall not be necessary to hold any election to fill up such a vacancy.
