38. Term of office of members elected [or nominated] [Inserted by U.P. Act No. 12 of 1994.] to fill casual vacancies.
(1)The term of office of a member elected [or nominated] [Inserted by U.P. Act No. 12 of 1994.] to fill a casual vacancy or a vacancy remaining unfilled at the general election shall begin upon the declaration of his election [or nomination] [Inserted by U.P. Act No. 12 of 1994.] under the Act and shall be the remainder of the term of the [Municipality] [Substituted by U.P. Act No. 12 of 1994.].(1a)[* * *] [Omitted by U.P. Act No. 5 of 1932.](2)[* * *] [Omitted by U.P. Act No. 7 of 1949.](3)[* * *] [Omitted by U.P. Act No. 5 of 1932.](4)[* * *] [Omitted by U.P. Act No. 5 of 1932.](5)[* * *] [Omitted by U.P. Act No. 1 of 1955.]
