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State of Tamilnadu - Section

Section 94 in The Tamil Nadu Town Panchayats, Third Grade Municipalities, Municipalities and Corporations (Elections) Rules, 2006

94. [ Election of Vice-Chairman and Deputy Mayor. [Substituted by C.O.(Ms.) No. 135, Dated 12.9.2011.]

- The Vice-Chairman of a Town Panchayat, Third Grade Municipality or Municipal Council or the Deputy Mayor of a Corporation Council shall be elected by and from among the councillors of the wards of the Town Panchayat, Third Grade Municipality, Municipality or Corporation, as the case may be, in the manner prescribed in these rules, at a meeting specially convened by tire Returning Officer.]