Section 13 in Khasi Hills Autonomous District (Appointment and Succession of Syiem, Deputy Syiem, Electors and Rangbah Shnong of Mylliem Syiemship) Act, 2007
13. Election/Nomination of the Basan, the Myntri, the Lyngdoh, the Syiem Raid, the Lyngdoh Raid or Longsan.
(1)When a vacancy occurs in the office of the Basan, the Myntri, the Lyngdoh, the Syiem Raid, the Lyngdoh Raid or Longsan, the Syiem shall, on the advice of the Executive Durbar, inform the clan concerned to elect a new Basan, a Myntri, a Lyngdoh, a Syiem Raid, Longsan or a Lyngdoh of the Raid Ri-Lum or the Raid Ri-Them, as the case may be, as shown in Schedule-II and Schedule-III to this Act.(2)The newly elected/nominated Basan, Myntri, Lyngdoh, Syiem Raid, Lyngdoh Raid or Longsan shall be placed before the Executive Durbar for confirmation and upon which the Syiem shall issue an appointment letter or Sanad to the person concerned under such terms and conditions as the Executive Durbar may prescribed. A report of the same shall be submitted to the Executive Committee at the earliest and not later than 30 days from the date of such appointment.
