(1)If any Chairman or Vice-Chairman of a Board be unable to complete his full term of office or avails himself of leave granted under Section 40, the vacancy caused by his resignation, removal, death or leave shall be filled by appointment or election, as the case may be, and the person so appointed or elected shall fill such vacancy for the unexpired portion of the term for which such Chairman or Vice-Chairman would otherwise have continued in office or during the absence on leave, as the case may be. The lection shall be subject to the approval of the State Government, but pending such approval the person elected shall be competent to discharge the duties of the Chairman:Provided that no [commissioner] [The proviso to sub-section (1) thereto the word 'commissioner' was inserted by the Meghalaya Municipal (Amendment) Act 2000 (Act No. 6 of 2000), published in the Gazette of Meghalaya dated 4th April, 2000.] appointed under sub-section (2) of Section 11 shall be elected as the Chairman.
