(1)The elected members of the Municipal Council shall elect, in accordance with such procedure as may be prescribed, one of its members to be the Chairperson who shall assume office forthwith.[after taking oath or affirmation of his allegiance to the Constitution of India in such manner as may be prescribed.] [Inserted by The Tripura Municipal Amendment) Act, 2000, w.e.f 6.10.2000.](2)If the elected members of the Municipal Council fail to elect a Chairperson in the manner prescribed, the State Government shall appoint by name one of such elected members to be the Chairperson.(3)In the case of any casual vacancy in the office of the Chairperson caused by death, resignation, removal or otherwise, the elected members shall in accordance with such procedure as may be prescribed, elect one of the elected members to fill up the vacancy.
