Section 25 in Andhra Pradesh Municipalities Act, 1965
25. Election of Vice-Chairperson.
(1)Every council shall elect one of its elected members to be its Vice-Chairperson within fifteen days from the date of election of the Chairperson, in the manner prescribed.x x x(2)The ex-officio members other than the ex-officio members specified in Clause (v) of sub-section (2) of Section 5 shall be entitled to participate in the meeting convened for the election of the Vice-Chairperson.(3)If at any election held under sub-section (1) no Vice-Chairperson is elected, a fresh election shall be held for electing a Vice-Chairperson.(4)The Vice-Chairperson shall be deemed to have assumed office on his being declared as such.
