(1)The elected members of the Nagar Panchayat shall elect, in of accordance with such procedure as may be prescribed, one of its members to be the Chairperson who shall assume office forthwith. [after taking oath or affirmation of his allegiance to the Constitution of India in such manner as may be prescribed.] [lnserted by The Tripura Municipal (Amendment) Act, 2000. w.e.f 6. 10.2000.]
