Section 20(2) in The Bihar and Orissa Local Self-Government Act, 1885
(2)The election of a 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] [Substituted by the AO for 'Gazette'.] under [sub-section] [Substituted by the Bihar Local Self Government (Amendment) (Bihar Act 40 of 1950) for 'subsection (2)'.] (2) of Section 10, or in the case of a vacancy due to any cause other than the expiry of the term of office of the Chairman, within thirty days from the date of the occurrence of such vacancy.[* * *] [Sub-section (3) repealed by the Bihar Local Self Government (Amendment) Act, 1947 (Bihar Act 11 of 1947).]
