33. Appointment or election of Chairman and Vice-Chairman.
(1)The Chief Commissioner may appoint the chairman of any Board. If a Chairman is appointed by official designation, the person for the time being holding the office shall be the chairman".(2)At the first meeting of the Municipal Board after a general election called at the instance of the Deputy Commissioner, the Commissioners shall elect one of their own number other than an officer of Government appointed under subsection (2) of section 11, to be Chairman subject to the approval of the Chief Commissioner. The Chairman so elected pending approval of the Chief Commissioner, shall be competent to discharge the duties of his office.(3)The said Commissioners shall at the said meeting or at a subsequent meeting elect one of their own number, other than an officer appointed under sub-section (2) of section 11, to be Vice-Chairman.(4)When the Commissioners fail to elect a Chairman or a Vice-Chairman under the two preceding sub-sections the Chief Commissioner shall appoint by name one of the Commissioners to be Chairman or Vice-Chairman as the may be.The Commissioner so appointed shall ordinarily be a non-official except when the Chief Commissioner is of opinion that it is necessary to appoint a Government official.
