Section 10(1) in Khasi Hills Autonomous District (Appointment and Succession of Syiem, Deputy Syiem, Electors and Rangbah Shnong of Mylliem Syiemship) Act, 2007
(1)If any dispute arises regarding the nomination of the Deputy Syiem under Sub-Section (1) of Section 9 above, the dispute shall be referred by the party or parties concerned, by a petition to the Executive Committee within a period of thirty days from the date of nomination. The decision of the Executive Committee shall be final.Such petition shall be filed to the Secretary to the Executive Committee, in duplicate accompanied by a fee as may be prescribed by the Executive Committee.
