Section 15 in The New Delhi Municipal Council Act, 1994
15. Appointment of officiating Chairperson in case of death, resignation or removal of Chairperson.
- If any vacancy occurs in the office of Chairperson on account of death, resignation or removal, the Central Government shall appoint another person to officiate as Chairperson in his place for a term not exceeding two months, pending the appointment of a Chairperson under section 13.
