Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Rajasthan - Section

Section 94 in The Rajasthan Municipalities (Election) Rules, 1994

94. Election of Deputy Mayor.

- The election of Deputy Mayor shall be held on the day immediately succeeding the day on which the result of election of the Mayor is declared in accordance with the provisions of foregoing rules contained in this chapter subject to the following variations, namely:-
(a)The references therein to 'Board' and 'Chairman' wherever they occur shall be construed to be as references to 'Corporation' and 'Deputy-Mayor' respectively;
(b)References to 'Member' and 'Members' wherever they occur shall be construed to be as references to 'Corporator' and 'Corporators' respectively :
Provided that the State Election Commission may for reasons to be recorded in writing, direct the election of Deputy Mayor to be held on some other day and time as it deems fit.