Section 51A(1) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(1)Every Council shall have a Vice-President, who shall be elected by the elected Councillors from amongst themselves [in the special meeting convened under subsection (2) of section 51] [Substituted for 'in the first general meeting convened under sub-section (9) of section 51' by Maharashtra 36 of 2006, dated 13th December, 2006.].
