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[Cites 0, Cited by 0] [Section 78] [Entire Act]

State of Tripura - Subsection

Section 78(7) in Tripura Panchayats Act, 1993

(7)When the offices of the Chairman and the Vice Chairman are both vacant or the Chairman and the Vice Chairman are temporarily unable to act, the prescribed authority may appoint a Chairman and a Vice Chairman from amongst the elected members of the Panchayat Samiti to act as such until a Chairman or a Vice Chairman is elected and assumes office or untill the Chairman or the Vice Chairman resumes duties, as the case may be.