32. Power to appoint commissioners if prescribed member not duly elected.
- If the electorate in any municipality fails within the prescribed time to elect the number of Commissioners to be elected in accordance with the provision of Section 11, a date shall be fixed by the Commissioner of Division for another election and in case the electorate still fails to elect the number of Commissioners as such second election the State Government may appoint Commissioners to complete that number. Any person so appointed shall be deemed to be duly elected Commissioner.[Provided that if the electorate in any municipality fails within the prescribed time to elect at least one-third of the total number of Ward Commissioners to be elected, the State Government may, at its discretion, declare such election null and void and order fresh election covering all the wards and no revision of electoral roll shall be required for any such second election ordered under this section:] [In Section 32 the words 'Provided that if the electorate in any municipality fails within the prescribed time to elect at least one-third of the total number of Ward Commissioners to be elected, the State Government may, at its discretion, declare such election null and void and order fresh election covering all the wards and no revision of electoral roll shall be required for any such second election ordered under this section' were inserted vide Meghalaya Municipal (Amendment) Act 2000 (Act No. 6 of 2000), published in the Gazette of Meghalaya dated 4th April, 2000.]Chairman and Vice-Chairman
