Section 46(1) in The Delhi Municipal Corporation Act, 1957
(1)When a casual vacancy occurs in the office of a member of the Standing Committee, the [Corporation or, as the case may be, Wards Committee shall] [Substituted by Act 67 of 1993, section 40, "for Corporation" shall (w.e.f. 1-10-1993)] fill up the vacancy, as soon as may be after, and in any case within one month of the occurrence of the vacancy, by the election of another councillor or [persons referred to in sub-clause (i) of clause (b) of sub-section (3) of section 3.] [Substituted by Act 67 of 1993, section 40, for "alderman" (w.e.f. 1-10-1993)]
