43. [ Election and term of Vice-President. [Substituted by M.P. Act No. 18 of 1997.]
(1)The President and the elected Councillors of the Council shall, [x x x] at it first meeting as referred to in [sub-section (1) of Section 55] [Substituted by M.P. Act No. 20 of 1998.] elect a Vice-President from amongst the elected Councillors in the prescribed manner.(2)[ The meeting under sub-section (1) shall be presided over by such officer as mentioned in sub-section (2) of Section 55.] [Substituted by M.P. Act No. 20 of 1998.](3)The term of the Vice-President shall be conterminous with the term of the Council.]
