Section 24 in The Bihar and Orissa Local Self-Government Act, 1885
24. Term of office of Chairman and Vice-Chairman.
- The Chairman and Vice-Chairman of a District Board or Local Board shall continue to hold office until the next general election of members of the District Board and for such further period as may elapse between the date of the general election and the first meeting of the newly constituted District Board or Local Board, as the case may be, held under the provisions of sub-section (2) of Section 19, or of sub-section (2) of Section 20, and they shall then vacate office.
