Section 22(5) in The Bihar and Orissa Local Self-Government Act, 1885
(5)The election of Vice-Chairman of a Local Board shall take place within thirty days from the date of the publication of the names of the members of the Local Board in the Official Gazette under sub-section (2) of Section 10, or, in the case of vacancy due to any cause other than the expiry of the term of office of the Vice-Chairman, within thirty days from the date of the occurrence of such vacancy.
