Cantonments Act, I924

16.Filling of vacancies:-

(1) Vacancies arising by efflux of time in the office of an elected member of a Board shall be filled by an ordinary election to be held on such date as the {Subs.by the A.O.1937, for " L.G." } [Central Government] may, by notification in the Official Gazette, direct.

(2) A casual vacancy shall be filled by a casual election the date of which shall be fixed by the {Subs.by the A.O.1937, for " L.G." } [Central Government] by notification in the Official Gazette, and shall be, as soon as may be, after the occurrence of the vacancy :

Provided that no casual election shall be held to fill a vacancy occurring within three months of any date on which the vacancy will occur by efflux of time, but such vacancy shall be filled at the next ordinary election.