Section 22 in The Himachal Pradesh Municipal Corporation Act, 1994
22. [ Election of President and Vice-President. [Substituted by Act No. 50 of 2013, dated 20.9.2013.]
- Every Municipal Council or Nagar Panchayat shall elect one of its elected members to be the President and another to be the Vice-President, and the member so elected shall become President or the Vice-President, as the case may be, of the Municipal Council or Nagar Panchayat:Provided that the office of the President in Municipal Councils and Nagar Panchayats shall be reserved for Scheduled Castes, Scheduled Tribes and Women in accordance with the provisions of section 12:Provided further that if the office of the President or the Vice-President is vacated during his tenure on account of death, resignation, removal or no confidence motion, a fresh election for the remainder of the period shall be held from the same category.]
