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State of Haryana - Section

Section 35 in Haryana Municipal Business Bye-laws 1981

35. Term of office of Vice-President [Section 31 (f) and Section 19 (2)].

- The term of office of a senior vice-president and a junior vice-president shall be one year. On the occurrence of a vacancy in the office of senior vice-president, the junior vice president shall become the senior vice- president and shall office for the unexpired period of this term.