[* * *] [[Section 54 omitted by U.P Act No. 49 of 2007. Prior to omission, it stood as under :'54. Election, term of office and resignation of Vice-President. - (1) Every municipality shall have a Vice-President elected, as occasion arises, from amongst its elected members by the electorates consisting of President, elected members, ex officio members and nominated members of the municipality and the voting at such election shall be by secret ballot.(1-a) A person securing the highest number of votes in an election under sub-section (1) shall be declared elected and in the case of equality of votes, the returning officer shall decide by lot and declare the person elected on whom the lot falls.(2)The term of office of the Vice-President of any description shall be one year from the date of his election or the residue of his term of office as a member of the municipality, whichever is less.(3)The Vice-President wishing to resign may intimate in writing his intention to do so to the President and on his resignation being accepted by the Municipality, he shall be deemed to have vacated his office.(4)The election of the Vice-President under sub-sections (1), (2) and (3) shall be completed within three months from the date of the due constitution of the Municipality, as notified under Section 56 or from the date of occurrence of the vacancy, as the case may be.']][Uttarakhand] [The word 'Uttaranchal' Substituted by Act No. 52 of 2006.] AmendmentSub-section (2) shall be substituted as under :(2)[ The term of office of a Vice-Chairman shall be two years and six months from the date of his election or the residue of his term as a member, whichever is less.(3)The provisions of aforesaid sub-section (2) shall also apply to the Vice-Chairman, who is declared elected in the last election.] [Substituted by Uttaranchal Act No. 11 of 2005.]
