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] [Section 38] [Entire Act]

State of Assam - Subsection

Section 38(2) in Assam Municipal Act, 1956

(2)During the vacancy in the office of Vice-Chairman, or the absence of Vice-Chairman on leave or otherwise the Chairman may, by an older in writing, delegate any of his functions to any Commissioner of the municipality till the Vice-Chairman resumes office or a new Vice-Chairman is elected or appointed as the case may be:Provided that every such order shall be communicated to the Municipal Board at the next meeting.