33. [ Appointment or election of Chairman and Vice-Chairman. [Section 33 were inserted vide Meghalaya Municipal (Amendment) Act 2000 (Act No. 6 of 2000), published in the Gazette of Meghalaya dated 4th April, 2000.]
(1)At the first meeting of the Board, which shall be called by the State Government as soon as may be after the general election, the elected commissioners shall elect a Chairman and a Vic-chairman of the Board from among themselves.(2)If the elected commissioners fail to elect a Chairman or a Vice Chairman, the State Government may appoint a Chairman or a vice-Chairman, as the case may be, from amongst the elected commissioners].
