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[Cites 0, Cited by 0] [Section 116] [Entire Act]

State of Punjab - Subsection

Section 116(6) in The Punjab Panchayati Raj Act, 1994

(6)Every meeting shall be presided over by the Chairman or if he is absent, by the Vice-Chairman and if both are absent or if the Chairman is absent and there is no Vice-Chairman, the members present shall elect one from among themselves to preside.