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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Bihar - Subsection

Section 22(3) in The Bihar and Orissa Local Self-Government Act, 1885

(3)If the members of a District Board fail to elect a Vice-Chairman within the period prescribed by sub-section (2), the State Government may appoint a person, not being a salaried servant of the Government, to be Vice-Chairman.