Section 58 in The Gujarat Municipalities Act, 1963
58. Casual vacancies, re-eligibility.
- A vacancy occurring in an Executive Committee or in a committee appointed under section 55 shall, as soon as possible, and a vacancy occurring in any other committee may, be filled up by the election of a member thereto subject to the same provisions as those under which the member whose place is to be filled up was elected. A person elected under this section shall hold office so long only as the person in whose place he is elected would have held it if the vacancy had not occurred. No person shall be ineligible at any time for election as a member of any such committee on the ground that he has previously been a member of that committee.
