Section 18 in Haryana Municipal Business Bye-laws 1981
18. Election of members of sub-committee [Section 31 (f) and (1)].
- Each sub-committee shall consist of four members. Members of sub committees shall be elected at a general meeting of the committee, as soon as possible, after a new committee has been constituted. Election shall be by a ballot and by single non-transferable vote. The term of the members of sub-committee shall be one year from the date of their election. A member elected to fill a casual vacancy, shall hold office for the unexpired period of the term of the members in whose place he is elected.
