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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Assam - Subsection

Section 33(4) in Assam Municipal Act, 1956

(4)When the Commissioners fail to elect a Chairman or a Vice-Chairman under the two preceding sub-sections the Chief Commissioner shall appoint by name one of the Commissioners to be Chairman or Vice-Chairman as the may be.The Commissioner so appointed shall ordinarily be a non-official except when the Chief Commissioner is of opinion that it is necessary to appoint a Government official.