Section 22 in The Bihar and Orissa Local Self-Government Act, 1885
22. [ Election of Vice-Chairman of District and Local Boards. [Substituted by Bihar Act 38 of 1954 for original section.]
(1)The members of a District Board at a meeting shall elect one from among their own number to be Vice-Chairman.(2)Such election shall take place within thirty days Lorn the date of the publication of the names of the members in the Official Gazette under sub-section (3) of Section 7, or, in the case of a vacancy due to any cause other than the expiry of the term of office of the Vice-Chairman, within thirty days from the date of the occurrence of such vacancy.(3)If the members of a District Board fail to elect a Vice-Chairman within the period prescribed by sub-section (2), the State Government may appoint a person, not being a salaried servant of the Government, to be Vice-Chairman.(4)The members of a Local Board at a meeting shall elect one from among their own number to be Vice-Chairman.(5)The election of Vice-Chairman of a Local Board shall take place within thirty days from the date of the publication of the names of the members of the Local Board in the Official Gazette under sub-section (2) of Section 10, or, in the case of vacancy due to any cause other than the expiry of the term of office of the Vice-Chairman, within thirty days from the date of the occurrence of such vacancy.(6)If the members of a Local Board fail to elect Vice-Chairman within the aforesaid period of thirty days, the District Board may appoint a person, not being a salaried servant of the Government, to be Vice-Chairman.(7)Notwithstanding anything contained in Section 7 or Section 10 every Vice-Chairman of a District Board or a Local Board appointed under this section, if he is not a member of the District Board or Local Board of which he has been appointed Vice-Chairman shall from the date of his appointment during the term of his office, enjoy all the rights and privileges and be subject to all the liabilities and disabilities of a member of such District Board or Local Board.]
