Section 23(2) in The Orissa Municipal Delimitation of Wards, Reservation of Seats and Conduct of Election Rules, 1994
(2)Notwithstanding anything contained in Sub-rule (1) the Election Commission shall, by notification appoint the dates for the stages of the election proceeding as contained in Clauses (a) to (d) of Sub-rule (1) for the purpose of Election to fill up the vacancy in the office of the Councillor due to death, resignation removal or otherwise, soon after the occurrence of the vacancy so caused.
