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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Mizoram - Subsection

Section 22(2) in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974

(2)When the Chief Executive Member vacates or resign his office under sub-rule (1), the other members of the Executive Committee shall also cease to hold office as such and a new Executive Committee shall be constituted in accordance with the provisions of Rule 21:Provided that until a new Chief Executive Member has been elected and the Executive Committee reconstituted, the Administrator may, notwithstanding anything contained in sub-rule (1) of Rule 20, authorise any one member or more than one member of the District Council to carry out the duties of the Executive Committees, or may make such other arrangements as he thinks proper for carrying on with the works of the District Council.