Section 55A in Chennai City Municipal Corporation Act, 1919
55A. Election of councillors.
- [(1)] [Original sub-sections (2), (3) and (4) of section 55 were renumbered as sub-sections (1), (2) and (3) respectively of section 55-A by section 38(2) of the Madras City Municipal (Amendment) Act, 1936 (Tamil Nadu Act X of 1936) and sub-sections (1) and (2) as so re-numbered were substituted by section 7 of the Madras City Municipal Corporation and District Municipalities (Amendment) Act, 1962 (Tamil Nadu Act X of 1962), which came into force on the 17th September 1962.] [(a) Ordinary vacancies in the office of elected councillors shall be filled at ordinary elections which shall, subject to the approval of the [Tamil Nadu State Election Commission] [Substituted by the Tamil Nadu Municipal Corporation Laws (Amendment and Special Provisions) Act, 1994 (Tamil Nadu Act 26 of 1994).] be fixed by the State Government to take place on such days within three months before the occurrence of the vacancies as they may think fit.](b)A casual vacancy in the office of an elected councillor shall be filled at a casual election which shall, [subject to the approval of the [Tamil Nadu State Election Commission] [Substituted by the Tamil Nadu Municipal Corporation Laws (Amendment and Special Provisions) Act, 1994 (Tamil Nadu Act 26 of 1994).], be fixed by the State Government] to take place as soon as may be after the occurrence of the vacancy:Provided that no casual election shall be held to fill a vacancy occurring within six months before the date of retirement by efflux of time and that such vacancy shall be filled at the next ordinary election.(2)[] [Original sub-sections (2), (3) and (4) of section 55 were renumbered as sub-sections (1), (2) and (3) respectively of section 55-A by section 38(2) of the Madras City Municipal (Amendment) Act, 1936 (Tamil Nadu Act X of 1936) and sub-sections (1) and (2) as so re-numbered were substituted by section 7 of the Madras City Municipal Corporation and District Municipalities (Amendment) Act, 1962 (Tamil Nadu Act X of 1962), which came into force on the 17th September 1962.] Notwithstanding anything contained in this Act [the [Tamil Nadu State Election Commission] [Substituted by the Tamil Nadu Municipal Corporation Laws (Amendment and Special Provisions) Act, 1994 (Tamil Nadu Act 26 of 1994).] in consultation with the State Government] may, for sufficient cause, direct from time to time the postponement or alteration of the date of an ordinary or casual election or any stage of any such election.(3)[] [Original sub-sections (2), (3) and (4) of section 55 were renumbered as sub-sections (1), (2) and (3) respectively of section 55-A by section 38(2) of the Madras City Municipal (Amendment) Act, 1936 (Tamil Nadu Act X of 1936) and sub-sections (1) and (2) as so re-numbered were substituted by section 7 of the Madras City Municipal Corporation and District Municipalities (Amendment) Act, 1962 (Tamil Nadu Act X of 1962), which came into force on the 17th September 1962.] [A councillor elected at a casual election shall enter upon office forthwith but shall hold office so long only as the councillor in whose place he is elected would have been entitled to hold office if the vacancy had not occurred.] [Substituted by The Tamil Nadu Municipal Corporation Laws (Amendment and Special Provisions) Act, 1994 (Tamil Nadu Act 26 of 1994).](4)to (6) Omitted by Tamil Nadu Act 27 of 1990.
