21. [Term of office of President and Vice-President. [Substituted by Act No. 11 of 1994.]
- The term of office of President of a Municipality shall be co-terminus with the term of the Municipality.(2)The term of office of Vice-President of the Municipality shall be such as the Municipality may fix under its bye-laws.(3)An outgoing President or the Vice-President shall, if otherwise qualified, be eligible for the re-election.]
