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[Cites 0, Cited by 3] [Section 37] [Entire Act]

State of Assam - Subsection

Section 37(1) in Assam Panchayat Act, 1994

(1)The elected members of the Anchalik Panchayat shall elect strictly from amongst the members two members as President and Vice-President respectively of the Anchalik Panchayat in a meeting(which shall be called the first meeting of the Anchalik Panchayat) to be convened by an presided over by the Deputy Commissioner of the district in the manner prescribed. The Deputy Commissioner may delegate the powers of presiding over such meeting to any officer not below the rank of Class-I Gazetted officer.