Section 62 in The Madurai City Municipal Corporation Act, 1971
62. Election of councillors.
- [(1) (a) Ordinary vacancies in the office of elected councillors shall be filled at ordinary elections which shall, subject to the approval of the State Election Commission be fixed by the 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 State Election Commission, be fixed by the 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 afflux of time and that such vacancy shall be filled at the next ordinary election.(2)Notwithstanding, anything contained in this Act, [The [Tamil Nadu State Election Commission] [Substituted by Tamil Nadu Act 26 of 1994.] in consultation with the Government] [Substituted by Tamil Nadu Act 26 of 1994.] 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)A councillor elected at a casual election shall enter upon office forth with 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.(4)[xxx] [Omitted by Tamil Nadu Act 18 of 1991.](5)[xxx] [Omitted by Tamil Nadu Act 18 of 1991.]
