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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Mizoram - Subsection

Section 34(1) in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974

(1)Where either at the beginning of the new District Council or owing to the existence of any vacancy in the office of Deputy Chairman at any time during the life of District Council the election of the Deputy Chairman is necessary, the Chairman shall fix date for holding of the election and the Secretary of the Council shall, send to every member notice of the date so fixed.