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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Tripura - Subsection

Section 16(4) in Tripura Municipal Act, 1994

(4)The President of each Standing Committee other than the Finance Committee shall be appointed by the Chairperson from amongst the members of such Committee :Provided that if the Vice-Chairperson of the Municipality is a member of the Committee, he shall be the ex-officio President of the Committee if the Chairperson is not in the Committee.