Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 12] [Entire Act]

State of Assam - Section

Section 37 in Assam Panchayat Act, 1994

37. Election of President & Vice President of Anchalik Panchayat.

(1)The elected members of the Anchalik Panchayat shall elect strictly from amongst the members two members as President and Vice-President respectively of the Anchalik Panchayat in a meeting(which shall be called the first meeting of the Anchalik Panchayat) to be convened by an presided over by the Deputy Commissioner of the district in the manner prescribed. The Deputy Commissioner may delegate the powers of presiding over such meeting to any officer not below the rank of Class-I Gazetted officer.
(2)If there occurs usual vacancy in the office of the President of the Vice-President the members shall elect another member from amongst the members as hereinafter provided, as the President or the Vice-President, as the case may be, in the manner prescribed:Provided that no election shall be held if the vacancy is for a period of less than one month.