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[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Assam - Subsection

Section 37(2) in Assam Panchayat Act, 1994

(2)If there occurs usual vacancy in the office of the President of the Vice-President the members shall elect another member from amongst the members as hereinafter provided, as the President or the Vice-President, as the case may be, in the manner prescribed:Provided that no election shall be held if the vacancy is for a period of less than one month.