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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Assam - Subsection

Section 15(1) in Gauhati Municipal Corporation Act, 1971

(1)The Corporation shall at its first meeting after the first day of January each year, elect -
(a)One of its members to be the Mayor;
(b)One of its members other than the Mayor to be the Deputy Mayor; and
(c)Members of the different Standing Committees from amongst its members.