Section 62 in The Corporation of the City of Panaji (Election) Rules, 2004
62. Casual Vacancies.
- Whenever a report is received by the Government from the Commissioner of the Corporation of the City of Panaji regarding casual vacancy in the office of Councillor in terms of section 20 of the Act, the Commission, on intimation from the Government, shall fix a date, as soon as conveniently may be, for holding bye-election to fill the vacancy and the provisions of these rules shall thereupon, mutatis mutandis, apply accordingly.
