Section 79A(1) in The M.P. Nagarpalika Nirvachan Niyam, 1994
(1)On occurrence of a vacancy of an elected [Mayor, President or Councillor] of a Municipality, due to any reason such as death, disqualification, resignation, absence without leave, setting aside of election etc. the Chief Executive Officer or the Commission of the Municipality, as the case may be, shall inform the District Election Officer about such vacancy within seven days from the dale of its occurrence.
