 |
|
|
|
|
|
|
||||||
|
 |
 |
|
|
||||||||
|
|
|||||||||||
 |
 |
|
||||||||||
 |
|
|||||||||||
|
||||||||||||
10. Election of Chairperson and Vice-Chairpersons. (1) Save as otherwise provided in the Act, the Councillors at the first meeting of the Nagar Panchayat to be called at the instance of the Deputy Commissioner after a General Election shall elect one of them to be the Chairperson in accordance with the rules made in this behalf. (2) An election under sub-section (1) shall take place (a) within twenty-one days from the date of notification of the result under section 22; (b) in the case of vacancy in the office of the Chairperson on account of any reason other than the expiry of the term of office of the Chairperson, within twenty-one days from the date of the occurrence of the vacancy. (3) The State Government shall appoint a person to preside over the meeting and for the purpose of the business mentioned in sub-section (1). (4) The Councillors shall, either at the meeting referred to in sub-section (1) or at any subsequent meeting elect one among themselves, other than the Chairpersonelected under sub-section (1), to be aVice-Chairperson.    |
||||||||||||
|
||||||||||||
|
||||||||||||
 |
|
|||||||||||
 |
|
 |
|
|||||||||
Back