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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Rajasthan - Subsection

Section 29(1) in Rajasthan Panchayati Raj Act, 1994

(1)The elected member of the Zila Parishad shall, as soon as may be, choose two members from amongst themselves to be respectively the Pramukh and Up-Pramukh thereof and so often as there is a casual vacancy in the office of the Pramukh or Up-Pramukh they shall choose another member from amongst themselves to be the Pramukh or Up-Pramukh, as the case may be :Provided that no election shall be held if a vacancy is for a period of less than one month.