32. Power to appoint Commissioners if prescribed number not duly elected.
- If the electorate in any municipality fails within the prescribed time to elect the number of Commissioners to be elected in accordance with the provision of section 11, a date shall be fixed by the Deputy Commissioner for -another election and in case the electorate still fails to elect the number of Commissioners at such second election the Chief Commissioner may appoint Commissioners to complete that number. Any person so appointed shall be deemed to be duly elected Commissioner.Chairman and Vice-Chairman
