Section 28 in Uttar Pradesh Municipal Corporation Act, 1959
28. Causal vacancy in the office of Corporator.
- Where before the expiration of the term of office of a Corporator his seat becomes vacant owing to death or resignation or any other cause a Corporator shall be elected as soon as may be after the occurrence of the vacancy in the same manner as far as may be, but subject to any other provisions of the Act in that behalf, as is provided for the election of Corporators at a general election by and under this Act:Provided that where the term of an outgoing Corporator would in the ordinary course expire within four months of the occurrence of the vacancy, the vacancy shall be left unfilled unless the Corporation resolves otherwise.
