37. Vacancy in the office of the President or Vice-President.
(1)The President or the Vice-President shall be deemed to have vacated his office-(a)on the expiry of his term of office as member of the Board or on his otherwise ceasing to be a member;(b)on his election as Mayor or Deputy Mayor of a Municipal Corporation, constituted under the [Hyderabad Municipal Corporation Act, 1950] [Repealed by Act No.II of 1956.] or President or Vice-President of a Municipality, constituted under the Hyderabad Municipal and Town Committees Act, 1951 or Chairman or Vice-Chairman of a Mines Board of Health;(c)on his removal from office as such President or Vice-President by the Government for not commanding the confidence of the Board, to be evidenced by a resolution of the Board moved in accordance with the procedure prescribed.(2)An outgoing President or Vice-President shall, if otherwise qualified, be eligible for re-election.
