32. Election to fill the vacancy in the office of Senior Deputy Mayor or Deputy Mayor.
- When a Senior Deputy Mayor or a Deputy Mayor, as the case may be, -(a)vacates his office under section 25; or(b)resigns his office under section 26; or(c)is removed from his office by a resolution by the Municipal Corporation under section 31,a fresh election shall be held to fill up the vacancy within a period of fifteen days from the date of occurrence of the vacancy and the Senior Deputy Mayor or the Deputy Mayor, as the case may be, so elected shall hold office for a period of two and a half years or till the expiry of the duration of Senior Deputy Mayor or Deputy Mayor, in whose place he is elected, whichever is earlier.(2)The provisions of sub-section (4) and sub-section (5) of section 23 shall apply in the case of such election.
