Section 84 in The Orissa Municipal Corporation Act, 2003
84. Casual vacancy caused by failure to elect a person.
- If there is no valid nomination of candidate for election as a Corporator from any ward or if a nominated candidate dies on or before the date of election, or if the electors of a ward fail to elect a Corporator, the vacancy in the seat of Corporator from such ward shall be deemed to be a casual vacancy which shall be filled up by election and the provisions of this Act and the rules made thereunder shall apply, as far as it may be, in relation to the election of a Corporator to fill such vacancy.
