Section 68 in Haryana Municipal Corporation Election Rules, 1994
68. Filling of casual vacancies.
(1)Election to fill a casual vacancy shall be conducted and completed within six months from the date of occurrence of the vacancy in the manner, prescribed in these rules for a general election and the programme of the election shall be framed as soon as may be convenient and the electoral roll in force under the provisions of rule 11 or 12, as the case may be, shall be deemed to be the roll for the purpose holding the election ;Provided that no election shall be held to fill casual vacancy occurring within six months prior to the holding of a general election.(2)Every person elected or nominated to fill casual vacancy shall be elected or nominated to serve for the remainder of his predecessor's term of office, if the vacancy be a vacancy reserved for any category, the vacancy shall be filled from the same category.
