Section 33 in The Gujarat Municipalities Act, 1963
33. Term of office of president and vice-president.
- [(2) (a) The term of office of the President of a municipality constituted upon the general election held after the commencement of the Gujarat Municipalities (Amendment) Act, 2000 (Gujarat 3 of 2000) shall be two and a half years.(b)The term of office of the President of a municipality existing on the commencement of the said Act, shall be one year.(c)Subject to the other provisions of this section, the President shall be eligible for election.](2)If during his term of office under sub-section (1), the president or vice-president ceases to be a councillor he shall vacate the office held by him.(3)[ The office of the President in every municipality shall be reserved by the State Government for Scheduled Castes, Scheduled Tribes, backward classes and women in the prescribed manner. Such reservation shall be made as nearly as may be, but in the same proportion as is made under sub-section (3) of section 6 in their favour in the total number of seats to be filled in by direct election.] [Sub-section (3) was substituted for the original, by Gujarat 17 of 1993, section 15 (2).](4)[ On the expiry of the term of office of the councillors of the municipality, the current administrative duties of the office of the president and of the vice-president of the municipality shall be carried on by such officer of the State Government, as is may by order specify in that behalf, until, such time as new president and vice-president shall have been elected and shall have taken over the charges of their duties.] [Sub-section (4) was substituted by Gujarat 29 of 1978, section 11.].
