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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Meghalaya - Subsection

Section 9(1) in Khasi Hills Autonomous District (Appointment and Succession of Syiem, Deputy Syiem, Electors and Rangbah Shnong of Mylliem Syiemship) Act, 2007

(1)When a vacancy occurs in the office of the Deputy Syiem, it is the duty of the Syiem in accordance with the customary practices to nominate from amongst the adult brothers or nephews of the Syiem and shall introduce the new Deputy Syiem or Syiem Khynnah to the Executive Durbar for approval with a report to the Executive Committee. Thereafter, the Syiem shall issue an appointment order or Sanad to the Deputy Syiem who shall exercise such powers and functions as may be delegated to him by the Syiem and his Executive Durbar.