(2)The Councillors of the Municipality, specified in Clause (a) of Section 8 shall -(a)at the first meeting of the Municipality, which shall be convened soon after the publication of their names under Sub-section (2) of Section 10, elect in the prescribed manner a Chairperson from among them;(b)at a subsequent meeting, which shall be specially convened for the purpose at the instance of the Chairperson so elected as soon as may be, but not less than thirty days, after the date of election of the Chairperson elect a Vice-Chairperson of the Municipality from among them :Provided that where the office of the Chairperson of a Municipality is not reserved under Sub-section (3) for woman or where the Chairperson elected under this Act is not a woman, the office of the Vice-Chairperson of the Municipality shall be reserved for woman.
