Section 7(2) in Siliguri Municipal Corporation Act, 1990
(2)Notwithstanding the provisions of sub-section (1), except when an order of supersession has been made under the provisions of this Act, the Mayor or the Chairman, as the case may be, whose office becomes vacant by reason of the provisions of sub-section (1), shall continue to hold office as such until his successor, elected under the provisions of this Chapter, enters upon his office.
